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 2] [Entire Act] State of Odisha - Subsection Section 2(40) in The Orissa Self-Help Co-operatives Act, 2001 (40)"special resolution" means a resolution of the general body which has the approval of at least 67% of the members with right of vote in the general body meeting;
