Section 17A in The Orissa Co-operative Societies Act, 1962
17A. [ Membership in Self Help Co-operative. [Inserted by Orissa Act 1 of 2008 Section 6, Section 7 & Section 21 (O.G.E. No. 654 dated 20.3.2008).]
- A Co-operative Credit Society registered under this Act which is not in receipt of any share capital, guarantee, loan from the Government may becomes member of a Co-operative registered under the Orissa Self-Help Co-operative Act, 2001.Provided that any Co-operative Society may affiliate to any Society in a federal structure of its choice or disaffiliate from any such society.]
