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[Cites 0, Cited by 0] [Section 158(3)] [Section 158] [Entire Act]

State of Odisha - Subsection

Section 158(3)(i) in The Orissa Co-operative Societies Rules, 1965

(i)to exercise general superintendence on the activities of the Cooperative Department and to recommend to Government on such matters as in their judgement may be calculated to ensure progress in the Co-operative movement;