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 138] [Entire Act] State of Odisha - Subsection Section 138(6) in The Orissa Co-operative Societies Rules, 1965 (6)The payments required to be made under para (1) of the Schedule of this Act shall be made to the Sale Officer on behalf of the Government.
