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State of Odisha - Section

Section 38A in The Orissa Co-operative Societies Rules, 1965

38A.

No officer of a Society shall have an interest directly or indirectly -
(i)in any contracts made with the Society; or
(ii)in any sale or purchase made by the Society privately or in any auction; or
(iii)in any contract or transaction of the Society (other than an investment or borrowing) involving financial interest.