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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3)(a) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992

(a)The unreserved Constituencies and the reserved Constituencies meant for Scheduled Tribes (Men and Women) in the case of large-sized Adivasi Multipurpose Co-operative Societies shall be organised in the following manner :