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 48] [Entire Act] State of Odisha - Subsection Section 48(11) in The Orissa Self-Help Co-operatives Act, 2001 (11)Any member of the Co-operative or Secondary Co-operative shall be the person competent to institute prosecution for any offence under this Act.
