Section 28(3)(o) in The Orissa Co-operative Societies Act, 1962

[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(3)(o) in The Orissa Co-operative Societies Act, 1962

(o)abstains himself from attending the meetings or special meetings of the General Body or the Representative Smaller General Body, as the case may be, over a continuous period of one year-

(i)without prior intimation for every such meeting; or

(ii)with prior intimation if, upon such intimation, the [General Body, or as the case may be, Smaller General Body] [Substituted by Orissa Act 23 of 1994, Section 3(v)(d) dated 9.11.1994.] disapproves the abstention in the meeting to which the intimation relates or the meeting next following :

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State of Odisha - Subsection

Section 28(3)(o) in The Orissa Co-operative Societies Act, 1962