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

State of Odisha - Subsection

Section 6(3)(b) in The Orissa Co-operative Societies Rules, 1965

(b)the scheme [showing in detail] [Substituted Orissa Gazette Extraordinary No.500, dated 23.4.1997.] explaining how the working of the Society will be economically sound, and where the scheme envisages the holding of immovable property by the Society, the description of the immovable property proposed to be purchased, acquired or transferred to the Society; and