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[Cites 0, Cited by 0] [Section 14A(3)] [Section 14A] [Entire Act]

State of Odisha - Subsection

Section 14A(3)(b) in The Orissa Co-operative Societies Act, 1962

(b)has considered the objections and suggestions so made by every such Society, or its members, depositors, creditors, employees, or any other persons concerned, within such period, not being less than fifteen days from the date of receipt of the proposed order, as the Registrar may fix in that behalf.