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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(2) in The Orissa Co-operative Societies Rules, 1965

(2)If the meeting of a Committee is not called by the Chief Executive of the Society within the time specified in the requisition made under Sub-rule (1), the Registrar or the person authorised by him shall have the power to call such meeting and such meeting shall be deemed to be a meeting convened in accordance with the Bye-Laws.]