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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Odisha - Subsection

Section 55(2) in The Orissa Co-operative Societies Act, 1962

(2)Nothing in Sub-Section (1) shall be construed so as to debar any payment from being made out of such fund to a member as wages or as price of the produced of such member supplied to the Society.