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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(2) in The Orissa Co-operative Societies Act, 1962

(2)No transfer by a member of his share or interest in a Society shall be valid unless -
(a)the member has held such share or interest for not less than one year;
(b)the transfer is made to a member of the Society; and
(c)the transfer is approved by the Committee of the Society.