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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Odisha - Subsection

Section 52(2) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992

(2)While in the custody of the Chief Executive of the Society, the said papers shall not be opened and their contents shall not be inspected by, or produced except before a Court or other authority having jurisdiction, or a person duly authorised by any such Court or other authority in that behalf.