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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(30) in The Orissa Self-Help Co-operatives Act, 2001

(30)"president" means an elected director to preside over the meetings of the board and the meeting of the general body, and to perform such other functions and have such other powers and responsibilities as are specified in the articles of association and assigned by the board;