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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(5) in The Orissa Co-operative Societies Rules, 1965

(5)Notice of the meeting of the General Body, stating the place, date and time of the meeting together with a statement of business to be transacted at the meeting, shall be sent to every member of the Society; seven clear days before the date of the meeting in the manner provided in the Bye-Laws.