Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(2)(iv) in The Orissa Co-operative Societies Rules, 1965

(iv)in case of a [local authority] [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] the Orissa Khadi and Village Industries Board or any other body corporate, the application for membership is accompanied by a resolution of the body concerned authorising it to apply for such membership.