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[Cites 0, Cited by 0] [Section 16A(1)] [Section 16A] [Entire Act]

State of Odisha - Subsection

Section 16A(1)(c) in The Orissa Co-operative Societies Act, 1962

(c)is an applicant to be adjudicated as a bankrupt or an insolvent or is an undischarged bankrupt or insolvent; or