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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Co-operative Societies Act, 1962

(2)Unless the State Government, by general or special order otherwise direct, no Society shall be registered after the commencement of this Act with unlimited liability, if it has any Society as its member.