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State of Odisha - Section

Section 148 in The Orissa Co-operative Societies Rules, 1965

148. Grant of certified copies.

- Any member or other persons requiring copies of any document which he has a right to inspect under the Act, the Rules and the Bye-Laws of a Society shall on an application be supplied on payment of sum calculated at the rate of fifteen paise for each hundred words of the copy taken, or such lesser rate as the Society may lay down in the Bye-Laws, subject to minimum of rupees two.