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 36] [Entire Act] State of Odisha - Subsection Section 36(8) in The Orissa Self-Help Co-operatives Act, 2001 (8)If a director fails to attend three consecutive board meetings without sufficient reason(s), he/she shall cease to be a director, from the date of the third board meeting.
