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[Cites 0, Cited by 0] [Section 109(1)] [Section 109] [Entire Act]

State of Odisha - Subsection

Section 109(1)(b) in The Orissa Co-operative Societies Act, 1962

(b)[ an order of the Registrar made under Sub-Section (4) of Section 12 refusing to register an amendment of the Bye-Laws of a Society, or an order made under Sub-Section (6) of that section registering an amendment of such Bye-Laws;] [Substituted by Orissa Act 5 of 1970 Section 15-See Orissa Gazette Extraordinary dated 11.10.1983.]