Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(38) in The Orissa Self-Help Co-operatives Act, 2001 (38)"Secondary Co-operative" means a Co-operative voluntarily established, jointly owned and democratically controlled by member Co-operative for the fulfilment of their common needs;
