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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(2) in The Orissa Co-operative Societies Rules, 1965

(2)The amount of the funds so invested shall be recouped on such terms as may be determined in each case by the Registrar. However no recoupment of the amount invested under this rule shall be necessary where the investment is made by a Society from its building fund, constituted out of profit under Section 56 (2)(c).