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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(2) in The Orissa Co-operative Societies Act, 1962

(2)Where a Society changes its name, the Registrar shall enter the new name in the register of Co-operative Societies in the place of former name and shall amend the certificate of registration accordingly.