Section 28(2)(c) in The Orissa Co-operative Societies Act, 1962

[Cites 0, Cited by 1] [Section 28(2)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(2)(c) in The Orissa Co-operative Societies Act, 1962

(c)[ In the case of a Primary Society other than Large-sized Adivasi Multipurpose Co-operative Societies, two members each shall be from the Scheduled Castes and the Scheduled Tribes, three from Other Backward Classes including Socially and Educationally Backward Classes and two from Women members, so that among each of the said Scheduled Castes, Scheduled Tribes and Other Backward Classes including Socially and Educationally Backward Classes of members, there shall be one woman. [Substituted vide O.G.E. No. 1832 dated 27.12.2004. Section 3 (i)(O.A. No. 11 of 2004).]

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State of Odisha - Subsection

Section 28(2)(c) in The Orissa Co-operative Societies Act, 1962