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

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State of Odisha - Subsection

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

(e)the individual member to be eligible to be selected or to continue as a member of the Committee of a Marketing Society shall have to market or marketed his produces at the following rate in the preceding two Co-operative Years :

(i)member owning lands within 5 standard acres, produces worth the value of 2 quintals of paddy;

(ii)member owning lands within 5 to 7 half's standard acres; produces worth the value of 9 quintals of paddy of each additional standard acre of land above 5 standard acres;

(iii)member owning lands above 7 half standard acres, produces worth the value of 3 quintals of paddy per each additional standard acre of land above 7 one-forth standard acres.

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State of Odisha - Subsection

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