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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 157] [Entire Act] State of Odisha - Subsection Section 157(3) in The Orissa Co-operative Societies Rules, 1965 (3)Non-compliance of the provisions of Sub-rules (1) and (2) shall be deemed as an offence under Section 115 of the Act.
