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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Odisha - Subsection

Section 46(2)(f) in The Orissa Self-Help Co-operatives Act, 2001

(f)any other relevant and specific information required by the Registrar which will enable him/her to decide whether the Co-operative has conducted its affairs in accordance with the co-operative principles and this Act.