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

State of Odisha - Subsection

Section 3(3)(a) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992

(a)The Chief Executive of the Society shall send the intimations as required by Sub-Section (2) of Section 28-A to the Election Officer of the society by registered post under acknowledgment due, or in person under proper acknowledgment.