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[Cites 0, Cited by 1] [Section 28(3)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(3)(e) in The Orissa Co-operative Societies Act, 1962

(e)[ has failed to pay any amount due, whether in cash or in kind, to the Society; its Financing Bank, or any other Society, on account of any loan or otherwise within three months from the date of notice by the Society or the Financing Bank concerned for payment of such dues : [Substituted by Orissa Act No. 28 of 1991, Section 19(g) & Section 19(h)(i), Section 19(h)(ii) dated 31.12.1991, w.e.f. 11.9.1992.]