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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992

(2)The non-individual members of the Society, shall intimate the names and address of the persons who shall exercise the vote on their behalf, alongwith the authority to do so, to the Chief Executive of the Society at least fifty days prior to the date fixed for election.