Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Odisha - Subsection

Section 52(b) in The Orissa Co-operative Societies Act, 1962

(b)an Apex Society may, with the previous approval of the State Government enter into an agreement with a Central Society, setting out the terms and conditions on which it shall provide moneys to that Society from the 'Principal State Partnership Fund' for the purpose specified in Clause (b) of Sub-section (2) of Section 43.