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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(3)(ii) in The Orissa Co-operative Societies Rules, 1965

(ii)No resignation of a member shall be accepted unless the member has paid in full his duties, if any, to the Society and has also cleared his liability, if any, as surety for any other member.