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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(3) in The Orissa Co-operative Societies Rules, 1965

(3)After the voting is over in either manner, the President of the meeting shall declare that a resolution has been carried or lost, as the case may be, and thereafter cause an entry to that effect, as well as the number of votes for and against the resolution, in the minutes of the meeting which shall be conclusive proof of the fact that such a resolution has been carried or not.] [Substituted by Orissa Gazette Extraordinary 500, dated 23.4.1997]