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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(4) in The Orissa Self-Help Co-operatives Act, 2001

(4)The Registrar shall, within fifteen days of receiving such information from a Co-operative, take on record, in the register of Co-operatives, the full address of the registered office of a Co-operative, and any changes thereof.