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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Odisha - Subsection

Section 22A(3) in The Orissa Co-operative Societies Rules, 1965

(3)The provision of Sub-rule (2) in so far it relates to calling upon the member proposed to be expelled to file his representation, if any, shall mutatis mutandis apply to the requisition of the Committee made under Clause (b) of the said sub-rule.