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State of Odisha - Section

Section 37 in The Orissa Co-operative Societies Rules, 1965

37. [ The Chief Executive. [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.]

- The Chief Executive of the Society shall be the officer to sue or to be sued on behalf of the Society and all bonds in favour of the Society shall be in the name of the Chief Executive.]