Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Odisha - Subsection Section 36(5) in The Orissa Self-Help Co-operatives Act, 2001 (5)An individual who ceases to be the President under Sub-section (4) shall not be eligible to hold the office of President for a period of five years from the date of such cessation.
