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 8] [Entire Act] State of Odisha - Subsection Section 8(7) in The Orissa Co-operative Societies Rules, 1965 (7)[admission of nominal members, their rights and liabilities and conditions for their continuance.] [Substituted by Orissa Gazette Extraordinary No 500, dated 23.4.1997.]
