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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(3) in The Orissa Co-operative Societies Rules, 1965

(3)Subject to such direction as the State Government may give from time to time, the funds may be utilised for any or all of the following purposes, namely :
(a)education of members, office bearers, employees of the Societies, in Co-operative principle and practice;
(b)development of new type of Societies;
(c)improvement of Cooperative Societies;
(d)development of Co-operative movement in general;
(e)Co-operative publicity;
(f)publication of books and journals relating to Co-operative movement;
(g)conduct of research, case studies and evaluation in field of Cooperative movement, and
(h)award of prize for rendering meritorious service to the cause of Co-operative movement in the State.