Section 93(2)(a) in The Orissa Co-operative Societies Act, 1962

[Cites 0, Cited by 0] [Section 93(2)] [Section 93] [Entire Act]

State of Odisha - Subsection

Section 93(2)(a) in The Orissa Co-operative Societies Act, 1962

(a)Where such action is taken by the Board, the provision of this Chapter and of any rules made in this behalf shall apply in respect thereto as if all references to the [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5, dated 4.11.1994.] or to its Committee in the said provisions were references to the [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5, dated 4.11.1994.] and the Board, respectively.

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State of Odisha - Subsection

Section 93(2)(a) in The Orissa Co-operative Societies Act, 1962