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[Cites 0, Cited by 1] [Section 25(2)] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(2)(d) in The Orissa Grama Panchayats Act, 1964

(d)Being a member of a Co-operative Society has failed to pay any arrears of any kind accrued due by him to such society within six months after a notice in this behalf has been served upon him by the society.