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[Cites 0, Cited by 0] [Section 30C(1)] [Section 30C] [Entire Act]

State of Odisha - Subsection

Section 30C(1)(b) in The Orissa Co-operative Societies Rules, 1965

(b)all the individual members continuing to be the members of the Committee of a Marketing Society at the time of enforcement of the Orissa Co-operative Societies (Second Amendment) Ordinance, 1970, shall file an affidavit within one month of the coming into effect of these rules to the Secretary or to Executive Officer of the Marketing Society in the prescribed form with the details as narrated in Sub-clause (a) above, in pursuance of Sub-secs. (2-a) and (2-b) of Section 28 of the Orissa Co-operative Societies (Second Amendment) Ordinance, 1970;