Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 53] [Entire Act] State of Odisha - Subsection Section 53(2) in The Orissa Self-Help Co-operatives Act, 2001 (2)Invitees specified under the proviso of Sub-section (1) shall have the right to make a representation to the general body, if they so wish, on the issue of the proposed dissolution.
