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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(4)(a) in The Orissa Co-operative Societies Rules, 1965

(a)a Society, the President of the Society, or the Vice-President, in case the Society does not have a President, or having a President, such President is unable to perform his duties, or the representative, in case such Society does not have a President or Vice-President or having a President and Vice-President, none of them is able to perform his duties;