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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2) in The Orissa Co-operative Societies Rules, 1965

(2)The Bye-Laws to be enclosed with the application for registration shall be signed by the [applicants] [Substituted Orissa Gazette Extraordinary No.500, dated 23.4.1997.] as in the case of application or registration.