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[Cites 0, Cited by 2] [Section 109(1)] [Section 109] [Entire Act]

State of Odisha - Subsection

Section 109(1)(c) in The Orissa Co-operative Societies Act, 1962

(c)[ an order directing re-organisation or amalgamation under Sub-Section (1) of Section 14-A;] [Substituted by Orissa Act No. 19 of 1983 Section 24 (a)-See Orissa Gazette Extraordinary dated 5.3.1970.]