Section 19(2) in The Orissa Co-operative Societies Act, 1962
(2)[] [Renumbered 1 & 2 Inserted by O. Act 1 of 2008 Section 8 (O.G.E. No. 654 dated 20.3.2008).] Save as provided in Sub-section (1), a member of a Primary Agricultural Credit Co-operative Society, Large-seized Adivasi Multipurpose Co-operative Society, Service Co-operative Society and Farmers' Service Co-operative Society shall not have the right to vote unless he has deposited such amount for such period as may be specified by the Registrar from time to time.[Provided that the provisions of this Section shall not apply to the members of the Committee of the Primary Societies who shall, be deemed to be members of the Central Society or as the case may be the Apex Society in accordance with the provisions of Sub-section (1-a) of Section 16.] [Inserted by Orissa Act No. 4 of 1997, Section 3 dated 19.5.1997.]
