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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(4)(c) in The Orissa Co-operative Societies Rules, 1965

(c)the State or the Central Government, an Officer authorised by such Government, shall sign the application for registration and the bye-laws, on behalf of such society, authority, body corporate or Government;]