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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(1) in The Orissa Self-Help Co-operatives Act, 2001

(1)The conduct of elections of directors to the board and of representatives to the representative general body of a Co-operative shall be the responsibility of the incumbent board or the promoter board, as the case may be, of the Co-operative.