Section 16A(2) in The Orissa Co-operative Societies Act, 1962
(2)Any member of a Society incurring any of the disqualifications specified in Sub-section (1) shall cease to be such member with effect from the date he incurs such disqualification.] [Substituted by Orissa Act No. 7 of 1997, Section 2 (b) & Section 2 (d) dated 23.7.1997.]
