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[Cites 0, Cited by 0] [Section 123A(1)] [Section 123A] [Entire Act]

State of Odisha - Subsection

Section 123A(1)(c) in The Orissa Co-operative Societies Act, 1962

(c)in the interest of proper management of the business of any Society or class of Societies, generally or of preventing the affairs of any Society or class of Societies from being conducted in a manner detrimental to the interests of the members, depositors, or creditors thereof;