Section 28A(5) in The Orissa Co-operative Societies Act, 1962
(5)After receipt of the forms, the Election Officer shall cause publication and service of the notice on all members of the Society, excluding the nominal members, in the manner prescribed.] [Substituted by Orissa Act No. 28 of 1991 ,S.20 (c) dated 31.12.1991, w.e.f. 11.9.1992.]
