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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(3)(c) in The Orissa Co-operative Societies Rules, 1965

(c)In every case where a Society is required to constitute a representative smaller General Body in accordance with the provisions of Section 27, the Chief Executive of the Society shall hold elections and constitute the said body within four months from the date of coming into force of the Orissa Cooperative Societies (Amendment) Rules, 1997.