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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(2)(a) in The Orissa Co-operative Societies Act, 1962

(a)payment of dividend to members on their paid-up share capital at a rate not exceeding [twelve] [Substituted by O.A. No. 28 of 1991, Section 29 dated 31.12.1991, force w.e.f. 7.1.1993.] per cent of such share capital;