Section 28A(4)(a) in The Orissa Co-operative Societies Act, 1962

[Cites 0, Cited by 1] [Section 28A(4)] [Section 28A] [Entire Act]

State of Odisha - Subsection

Section 28A(4)(a) in The Orissa Co-operative Societies Act, 1962

(a)fix the date of the election and publish it in the prescribed manner so, however, that in no case, the intervening period between the date of such publication and the date of election so fixed shall be less than two months; and

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State of Odisha - Subsection

Section 28A(4)(a) in The Orissa Co-operative Societies Act, 1962