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[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(1)(iv) in The Orissa Co-operative Societies Rules, 1965

(iv)purchase or lease of land or purchase, construction or renewal of the building of Society whose object according to its Bye-Laws include such purchase, lease, construction or renewal.