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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Odisha - Subsection

Section 22A(6) in The Orissa Co-operative Societies Rules, 1965

(6)The representation received from the member directly or through the Committee, as the case may be, under Sub-rule (2) shall be duly considered by the General Body before it passes a resolution expelling the member.