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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(1) in The Orissa Self-Help Co-operatives Act, 2001

(1)The President of a Co-operative may, at any time, call a meeting of the board of directors ;Provided that at least four, board meetings shall be held in a financial year, and the period between two consecutive board meetings shall not exceed one hundred and twenty days.