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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

State of Odisha - Subsection

Section 15A(1) in The Orissa Co-operative Societies Rules, 1965

(1)The annual reports and accounts of the partnership ventures undertaken, or the new organisation created, if any, out of such partnership of societies, as the case may be, under Section 15-A, shall be placed before the General Body Meetings of each partner Society every year.