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[Cites 0, Cited by 0] [Section 28(3)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(3)(h) in The Orissa Co-operative Societies Act, 1962

(h)[ has been convicted on charge of misappropriation or defalcation of funds of any Society [or of any offence under this Act] [Substituted by Orissa Act No. 19 of 1983-Section 9(c)(iii) See O. G. E. dated 11.10.1983.] or has been found liable in a surcharge proceeding until such conviction or liability is reserved; or]