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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Odisha - Subsection

Section 67(2) in The Orissa Co-operative Societies Rules, 1965

(2)Every person who is or has at any time been an officer [office bearers] [Inserted vide Orissa Gazette Extraordinary No. 500, Dated 23.4.1997.] or employee of the Society and every member and past member of the Society shall furnish such information in regard to the transaction and working of the Society as the Registrar or the inspecting officer referred to in Sub-rule (1) above may require.