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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] State of Odisha - Subsection Section 45(4) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992 (4)Every decision of the Election Officer under Sub-rules (3) shall be in writing and contain the reasons therefor.
