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[Cites 0, Cited by 0] [Section 133B] [Entire Act]

State of Odisha - Subsection

Section 133B(2) in The Orissa Co-operative Societies Act, 1962

(2)Where any person has been elected or nominated as Director under Sub-section (1) without having the requisite qualification mentioned therein, he shall, in consultation with the National Bank, be removed from the office after giving him a reasonable opportunity of being heard.]