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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2) in The Orissa Co-operative Societies Rules, 1965

(2)Failure to discharge any such obligation, will disentitle the member concerned from exercising his rights of membership including the right to vote in the affairs of the Society or contest for any office thereunder during the period such failure subsists.