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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(4)(b) in The Orissa Self-Help Co-operatives Act, 2001

(b)information of the intended amalgamation and information about settlement Of claims of members and creditors is sent to the Registrar by registered post along with memorandum of association and articles of associations of the Co-operative; and