Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 158] [Entire Act] State of Odisha - Subsection Section 158(2) in The Orissa Co-operative Societies Rules, 1965 (2)The term of office of members of the Council and the President thereof shall be three years and may be extended by Government for a period not exceeding one year.
