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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(b) in The Orissa Co-operative Societies Act, 1962

(b)"Bye-laws" means the registered bye-laws for the time being in force ["in relation to a Society] [Added by Orissa Act 28 of 1991, Section 2(ii) dated 31.12.1991, force w.e.f. 11.9.1992.];