Section 28(3)(d) in The Orissa Co-operative Societies Act, 1962
(d)[ is a family member of any paid employee of the Society;] [Substituted by Orissa Act No. 28 of 1991, Section 19(g) & Section 19(h)(i), Section 19(h)(ii) dated 31.12.1991, w.e.f. 11.9.1992.]