Section 6(2)(b) in The Orissa Co-operative Societies Act, 1962

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2)(b) in The Orissa Co-operative Societies Act, 1962

(b)[ Where the application is for registration of - [Substituted by Orissa Act 28 of 1991, Section 4(i) dated 31.12.1991, force w.e.f. 11.9.1992.]

(i)[ a primary Society, the number of individuals joining in the application shall not be less than fifty-one, except in the case of a Society, the object of which is housing, where such minimum number shall be fifteen, so however that, in either case, such minimum number of individuals shall include three members from the Scheduled Castes including one woman, three from Scheduled Tribes including one woman, four from Other Backward Classes including one woman and five from other categories of members including two women.]

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 6(2)(b) in The Orissa Co-operative Societies Act, 1962