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 30] [Entire Act] State of Odisha - Subsection Section 30(1) in The Orissa Co-operative Societies Rules, 1965 (1)[All questions at a meeting of the General Body, except the amendment of the Bye-Laws, shall be decided by majority vote of the members present and voting.
