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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Odisha - Subsection

Section 125(2) in The Orissa Co-operative Societies Rules, 1965

(2)The money so received under Sub-rule (1) shall be deposited in the manner prescribed by the [Auditor-General] [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.].