Section 28(2)(b) in The Orissa Co-operative Societies Act, 1962

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(2)(b) in The Orissa Co-operative Societies Act, 1962

(b)[ In the case of a Large-sized Adivasi Multipurpose Co-operative Society, two-thirds of the total number of elected members of the Committee shall be from among the members belonging to the Scheduled Tribes, so however that the said two-third shall also include women members numbering not less than one-third of the total number of such elected members.] [Substituted by Orissa Act No. 23 of 1994 Section 3 (iv) (a), Section 3 (iv) (b).]

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State of Odisha - Subsection

Section 28(2)(b) in The Orissa Co-operative Societies Act, 1962