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[Cites 0, Cited by 2] [Entire Act]

State of Odisha - Section

Section 51 in The Orissa Co-operative Societies Act, 1962

51. 'Principal State Partnership Fund' and 'Subsidiary State Partnership Fund' not to form part of assets.

- Any amount to the credit of a 'Principal State Partnership Fund' or a 'Subsidiary State Partnership Fund' shall not be deemed to form part of the assets of the apex Society or the Central Society, as the case may be.