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[Cites 0, Cited by 0] [Section 115(5)] [Section 115] [Entire Act]

State of Odisha - Subsection

Section 115(5)(b) in The Orissa Co-operative Societies Act, 1962

(b)An officer or member of a Society or any other person who does any act or omission declared by the rules to be an offence, shall be punishable with fine which may extend to [ten thousand rupees] [Substituted vide O.G.E. No. 1832 dated 27.12.2004 Section 15 (O.A. No. 11 of 2004).].