Section 15B(2) in The Orissa Co-operative Societies Act, 1962
(2)The annual reports and accounts of any such subsidiary organisation shall be placed before the general body meeting of the promoting Society, every year.] [Substituted by Orissa Act No. 28 of 1991, Section 10 dated 31.12.1991, w.e.f. 1.5.1993.]Chapter-III Members of the Co-Operative Societies and their Rights and Liabilities
