Section 32(9) in The Orissa Co-operative Societies Act, 1962
(9)[ The office-bearer of the superseded Committee referred to in Sub-section (1-a) shall not be eligible for being chosen as office-bearer of any society until expiry of a period of three years from the date of such supersession.] [Inserted by Orissa Act 1 of 2008 Section 13 (iii) (O.G.E. No. 654 dated 20.3.2008).]
