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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(16) in The Orissa Self-Help Co-operatives Act, 2001

(16)"deficit charge" means the amount collected from/debited to the accounts of members, in proportion to the use and/or non-use of the services of the Co-operative, in accordance with the articles of association and resolutions of the general body, to meet deficit, if any, in whole or in part;