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State of Odisha - Section

Section 4 in The Orissa Co-operative Societies Act, 1962

4. Societies which may be registered.

- Subject to the provisions of this Act, a Co-operative Society which has, as its object the promotion of economic interests of its members in accordance with co-operative principles or a Co-operative Society established with the object of facilitating the operations of such a Society, may be registered under this Act.