Section 109(2)(a) in The Orissa Co-operative Societies Act, 1962

[Cites 0, Cited by 1] [Section 109(2)] [Section 109] [Entire Act]

(a)[ the Tribunal, if it is an order or decision specified in Clauses (e), (f), (i), (j), (k), (l), (m) [(n) and (n-1)]; and]

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