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 31] [Entire Act] State of Odisha - Subsection Section 31(3) in The Orissa Co-operative Societies Rules, 1965 (3)The level beyond which an expenditure of a Society will require sanction of its Committee, shall be such, as may be specified in the Bye-Laws.
