Section 123A(2)(a) in The Orissa Co-operative Societies Act, 1962

[Cites 0, Cited by 0] [Section 123A(2)] [Section 123A] [Entire Act]

State of Odisha - Subsection

Section 123A(2)(a) in The Orissa Co-operative Societies Act, 1962

(a)In the event of a failure to comply with any directive or finding, es the case may be, made or issued under Sub-Section (1), the Government may direct the Registrar to take such remedial measures including the removal of the concerned Committee or Committees as the Registrar may deem proper, for securing proper compliance of the directive or finding, as the case may be, and thereupon, the Registrar shall take such measures forthwith :

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State of Odisha - Subsection

Section 123A(2)(a) in The Orissa Co-operative Societies Act, 1962