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[Cites 0, Cited by 0] [Section 64(3)] [Section 64] [Entire Act]

State of Odisha - Subsection

Section 64(3)(a) in The Orissa Co-operative Societies Act, 1962

(a)Inspection of the records of a Society may also be made by its Financing Bank, or the apex or Central Society including a Central Co-operative Bank which either owns shares in it or has advanced any money to it.