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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2) in The Orissa Self-Help Co-operatives Act, 2001

(2)A Copy of any amendment shall be forwarded by the Co-operative by registered post to the Registrar within a period of thirty days from the date of the general body meeting at which the resolution was passed.