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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(3) in The Orissa Co-operative Societies Rules, 1965

(3)It shall be an offence under Section 115 of the Act, if an officer or member of a Society or of a Committee thereof invests found not utilised in Society's business otherwise than in the manner laid down under Section 57 of the Act or under this Rule.