Legal Document View

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
[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Odisha - Subsection

Section 21A(2) in The Orissa Co-operative Societies Act, 1962

(2)A copy of the resolution so passed shall be communicated to the member concerned and also shall be published in the notice-board of the Society.] [Inserted by Orissa Act No. 28 of 1991, Section 17(a) dated 31.12.1991, w.e.f. 11.9.1992.]