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[Cites 0, Cited by 0] [Section 14A(2)] [Section 14A] [Entire Act]

State of Odisha - Subsection

Section 14A(2)(b) in The Orissa Co-operative Societies Act, 1962

(b)such incidental, consequential and supplemental matters as may, in the opinion of the Registrar, be necessary to give effect to the re-organisation or amalgamation of the Society or Societies.