Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 58 in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992 58. Applicability of the bye-laws. - The bye-laws of a society, not inconsistent with the provisions of these rules shall apply to elections held and conducted under these rules.
