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 28] [Entire Act] State of Odisha - Subsection Section 28(4) in The Orissa Co-operative Societies Rules, 1965 (4)The business to be transacted in the adjourned meeting shall be the same as in the agenda of the' original meeting and fresh notice is necessary for such adjourned meeting.
