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

State of Odisha - Subsection

Section 28(2)(ii) in The Orissa Co-operative Societies Rules, 1965

(ii)[ a meeting which has been called [on requisition of members] [Substituted by S.R.O.No. 1127-dated 18.8.1978.] under Sub-Section (1) of Section 30 or a meeting which has been called for amendment of Bye-Laws under Rule 14 shall not be adjourned but dissolved for want of quorum.]