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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Odisha - Subsection

Section 46(3) in The Orissa Self-Help Co-operatives Act, 2001

(3)If the returns and information, as specified under Sub-sections' (1) and (2), are not filed with the Registrar within the time specified under Sub-section (1), it shall be treated as an offence under this Act and the Cooperative shall be penalised in accordance with the provisions of this Act.