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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Odisha - Subsection

Section 54(h) in The Orissa Self-Help Co-operatives Act, 2001

(h)where at any time he/she determines that the Co-operative is unable to pay or adequately provide for the discharge of its obligations, seek the suggestion from the general body as to the undischarged liabilities; and