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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Odisha - Subsection

Section 75(2)(b) in The Orissa Co-operative Societies Act, 1962

(b)to determine from time to time the contribution (including debts due) to be made or remaining to be made by the members or past members or by the estates or nominees, heirs or legal representatives of deceased members or by any officer or former officers, to the assets of the Society;