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 24] [Entire Act] State of Odisha - Subsection Section 24(3) in The Orissa Co-operative Societies Rules, 1965 (3)In case the member or his nominee or legal representative is not satisfied with valuation of the Committee, he may file a dispute before the Registrar.
