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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(1)(a) in The Orissa Co-operative Societies Act, 1962

(a)[ Where the member is a society, through its -
(i)President; or
(ii)Vice-President in case such member Society does not have a President, or having a President, such President is unable to exercise the vote, or
(iii)representative, in case such member Society does not have a President or Vice-President or having a President and Vice-President, none of them is able to exercise the vote];