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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(n) in The Orissa Co-operative Societies Rules, 1965

(n)"Chief Executive" means an Officer of a Society who has been specified as such in bye-laws to discharge the functions of the Chief Executive under the provisions of the Act, Rules and the Bye-Laws;]