Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Odisha - Subsection Section 2(l) in The Orissa Co-operative Societies Act, 1962 (l)"Society with limited liability" means a Society, in which the liability of its members, for the debts of the Society in the event of its being wound up is limited by its Bye-Laws-
