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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(5) in The Orissa Self-Help Co-operatives Act, 2001

(5)The quorum for a general body meeting shall be as specified in the articles of association, but shall not be less than fifty percent of the members eligible to vote at the meeting ;Provided that quorum for a representative general body meeting shall not be less than fifty percent of the representatives eligible to vote at the representative general body meeting.