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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(2) in The Orissa Co-operative Societies Act, 1962

(2)A member nominated on the Committee of a Society under Sub-Section (1), shall hold office during the pleasure of the State Government or the Central Government or the specified authority, as the case may be.