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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(4) in The Orissa Self-Help Co-operatives Act, 2001

(4)Any power, function or responsibility, falling within the scope of a Co-operative as a corporate body, which has not been specifically entrusted by this Act or the articles of association, to any of the several authorities within the Co-operative, may be dealt with by the general body, on, a reference by the board of directors.