Section 29B(2)(iii) in The Orissa Co-operative Societies Rules, 1965

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State of Odisha - Subsection

Section 29B(2)(iii) in The Orissa Co-operative Societies Rules, 1965

(iii)If any operational deficit is found allocable on any member or members of the Society and is allocated accordingly during any review of such deficit by the General Body under Clause (i) of Sub-Section (2) of Section 29, the deficit allocated shall be deemed to be dues payable to the Society by the member concerned and shall be realised, if not paid by the member within a period of three months from the date of such allocation, by instituting legal proceedings by the Chief Executive within a period of one month from the date of expiry of the aforesaid three months.]

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State of Odisha - Subsection

Section 29B(2)(iii) in The Orissa Co-operative Societies Rules, 1965