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 30(2)] [Section 30] [Entire Act] State of Odisha - Subsection Section 30(2)(b) in The Orissa Co-operative Societies Rules, 1965 (b)by polling of votes to be taken by ballot subject to the provisions of the Bye-Laws, if any, in that regard, in case poll is demanded.