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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1) in The Orissa Self-Help Co-operatives Act, 2001

(1)A Co-operative may decide, by a special resolution, to amend the provisions of its articles of association :Provided that the text of such proposed amendment with reasons therefor shall be sent to each member, along with the notice of the general body meeting at which the proposed amendment is to be discussed.