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 30A] [Entire Act] State of Odisha - Subsection Section 30A(2) in The Orissa Co-operative Societies Rules, 1965 (2)The election shall be held in the General Body Meeting of the Society and the provisions of the Bye-Laws not inconsistent with the Act or Rules may apply.
