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 20(3)] [Section 20] [Entire Act] State of Odisha - Subsection Section 20(3)(ii) in The Orissa Co-operative Societies Rules, 1965 (ii)to avail and render such minimum services to the Society every year, as may be provided in the Bye-Laws;