Section 14B(3)(a) in The Orissa Co-operative Societies Act, 1962

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State of Odisha - Subsection

Section 14B(3)(a) in The Orissa Co-operative Societies Act, 1962

(a)reduction of the interest or right which the members, depositors, creditors, employees and other persons concerned may have in or against the Society, to such extent as the Registrar considers necessary, having due regard to the proportion of the assets of the Society to its liabilities; and

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State of Odisha - Subsection

Section 14B(3)(a) in The Orissa Co-operative Societies Act, 1962