Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Odisha - Subsection Section 23(8) in The Orissa Co-operative Societies Rules, 1965 (8)Total refund of share capital by a Society in a Co-operative Year under Sub-rules (1) to (5) above shall not exceed 10 per cent of its total paid-up share capital.
