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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Odisha - Subsection

Section 144(6) in The Orissa Co-operative Societies Rules, 1965

(6)If the appellate authority finds that the appeal presented does not conform to any of the said provisions, it shall make note on the appeal to that effect and may call upon the appellant or his agent to remedy the defect within such period as the Registrar may fix.