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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(29) in The Orissa Co-operative Societies Rules, 1965

(29)the Bye-Laws of a Society shall provide that, should there be conflict between the Bye-Laws of the Financing Bank or the Apex Bank to which a Society is affiliated and Bye-Laws of the Society, those of the Financing Bank or Apex Society, as the case may be, shall prevail.