Section 93(2)(b) in The Orissa Co-operative Societies Act, 1962

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State of Odisha - Subsection

Section 93(2)(b) in The Orissa Co-operative Societies Act, 1962

(b)Where such action is taken by the Trustee, the provisions of this act, and of any rules made thereunder shall apply in respect thereto as if all references to the [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5, dated 4.11.1994.] or to its Committee in the said provisions were references to the Trustee.

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State of Odisha - Subsection

Section 93(2)(b) in The Orissa Co-operative Societies Act, 1962