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 2] [Entire Act] State of Odisha - Subsection Section 2(27) in The Orissa Self-Help Co-operatives Act, 2001 (27)"ordinary resolution" means a resolution of the general body which has the approval of ⅔rd of members having the right of vote, present and voting-at the general body meeting;
