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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(1) in The Orissa Co-operative Societies Rules, 1965

(1)The Committee, the Executive Committee or other Sub-Committees, as the case may be, shall meet for the transaction of the business of the Society as often as deemed necessary, provided, however, that the interval in the case of the meeting of the Committee shall not exceed four months.