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

(ii)[ fifteen members including the President and the Vice-President in the case of a Primary Society including a Large-sized Adivasi Multipurpose Co-operative Society;] [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)(ii) in The Orissa Co-operative Societies Act, 1962