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[Cites 0, Cited by 0] [Section 123A(2)] [Section 123A] [Entire Act]

State of Odisha - Subsection

Section 123A(2)(b) in The Orissa Co-operative Societies Act, 1962

(b)Any measure taken by the Registrar under Clause (a) shall be deemed to be a measure duly taken by the concerned Society or Societies, or the Committee or Committees thereof, as the case may be.