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 3(2)] [Section 3] [Entire Act] State of Odisha - Subsection Section 3(2)(c) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992 (c)the concerned person appointed under Section 3, in whose local limit the Head-quarters of the Societies is located.