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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(3) in The Orissa Self-Help Co-operatives Act, 2001

(3)The minutes so recorded shall be deemed to have been confirmed on the thirtieth day after is despatch to all members, if no comments on the correctness or otherwise of the recorded minutes are received from members within that time :Provided that where comments have been received from members, the board shall take them into consideration while taking action on the resolutions and place the matter before the general body at its next meeting.Chapter -IV Management