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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(9) in The Orissa Co-operative Societies Rules, 1965

(9)the manner in which the capital may be raised whether by means of shares, debentures, deposits from members or non-members or otherwise, and the maximum share capital that can be refunded, if any, in any one year of the Society;