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[Cites 0, Cited by 0] [Section 82A] [Entire Act]

State of Odisha - Subsection

Section 82A(1) in The Orissa Co-operative Societies Rules, 1965

(1)Reference of every dispute under Section 67-B shall be in writing and be presented to the member or the concerned member, where the Tribunal consists of two members, of the Tribunal or to such officer as such member or, as the case may be, the concerned member appoints in this behalf.