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[Cites 0, Cited by 0] [Section 30A(4)] [Section 30A] [Entire Act]

State of Odisha - Subsection

Section 30A(4)(b) in The Orissa Co-operative Societies Rules, 1965

(b)Objections, if any, concerning anything published in the list, may be heard by the Election Officer and decided within seven days of such publication and the final list shall be prepared and published.