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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(2)(iii) in The Orissa Co-operative Societies Rules, 1965

(iii)The Bye-Laws alongwith the certificate of registration so issued shall be conclusive evidence of the fact that the said Bye-Laws have been duly registered under the Act.]