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[Cites 0, Cited by 0] [Section 58A] [Entire Act]

State of Odisha - Subsection

Section 58A(4) in The Orissa Co-operative Societies Rules, 1965

(4)Requisitions received under Sub-rule (3) shall not be called in question in any manner by the Registrar, who shall take such action as may be required therein and admissible for him to take under the Act and the Rules.]