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

State of Odisha - Subsection

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

(c)such of the individual members who have filed their affidavits prescribed under Clause (a) are eligible to stand for election from individual members constituency unless otherwise disqualified;