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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Odisha - Subsection

Section 75(2)(i) in The Orissa Co-operative Societies Act, 1962

(i)to make any compromise or arrangement with creditors or persons claiming to be creditors or having or alleging to have any claim, present or future, whereby the Society may be rendered liable; and