Section 23(2) in The Orissa Self-Help Co-operatives Act, 2001
(2)After completion of two Co-operative business years of its being registered under this Act, any Co-operative found to be providing more than 25% of its core services, as specified in its articles of association, in terms of the value of transactions, to non-members in any given financial year, shall be deemed to be an aberrant Co-operative and stand to lose for that Co-operative business year exemptions, if any, provided to it.
