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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(6) in The Orissa Self-Help Co-operatives Act, 2001

(6)Where a Co-operative is registered under Sub-section (4), the certificate of registration signed and sealed by the Registrar shall be conclusive evidence that the association mentioned therein is a Co-operative duly registered under this Act, unless the Co-operative is dissolved under Sub-section (4) of Section 53.