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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Odisha - Subsection

Section 14A(6) in The Orissa Co-operative Societies Act, 1962

(6)In case of the Society or Societies directed to be re-organised or amalgamated, the registration of the re-organised or merged Society or Societies, as the case may be, shall be deemed to be cancelled from the date on which re-organisation or amalgamation takes effect.