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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(3) in The Orissa Co-operative Societies Rules, 1965

(3)No Society shall appoint or retain in service any person as its paid officer or servant in any category of service without obtaining from him security in such form and according to such standard as the Registrar may fix for such category or service in the Society or for the class of Societies to which it belongs.