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State of Odisha - Section

Section 32 in The Orissa Co-operative Societies Rules, 1965

32. The first General Body meeting of the Society registered provisionally.

- Within three months from the date a Society is registered provisionally or deemed to have been so registered, the President of the preliminary committee shall convene the first General Body Meeting of all the members and place before such meeting a statement of accounts, a report on the activities, if any, undertaken and the business transaction made as permitted by the Registrar while registering the Society provisionally.]