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[Cites 0, Cited by 0] [Section 67(1)] [Section 67] [Entire Act]

State of Odisha - Subsection

Section 67(1)(ii) in The Orissa Co-operative Societies Rules, 1965

(ii)a meeting called under Sub-clause (i) shall, for all purposes, be deemed to be a meeting called under the Bye-Laws of the Society and its proceedings shall be regulated by such Bye-Laws.