Section 28(6)(b) in The Orissa Co-operative Societies Act, 1962

[Cites 0, Cited by 0] [Section 28(6)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(6)(b) in The Orissa Co-operative Societies Act, 1962

(b)shall, within fifteen days from the date of its occurrence, be intimated by the Chief Executive of the Society to the Election Officer or the authority having power to fill up the vacancy and the Election Officer or the authority, as the case may be, shall take steps to fill up the vacancy within a period not exceeding six months from the date of receipt of the intimation.]

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State of Odisha - Subsection

Section 28(6)(b) in The Orissa Co-operative Societies Act, 1962