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[Cites 0, Cited by 0] [Section 30A(5)] [Section 30A] [Entire Act]

State of Odisha - Subsection

Section 30A(5)(b) in The Orissa Co-operative Societies Rules, 1965

(b)Every nomination paper shall be signed by two members, whose names are included in the final Electoral Roll published for the purpose. One of the members shall sign the form as proposer and the other as seconder for the nomination.