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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(i) in The Orissa Co-operative Societies Rules, 1965

(i)every amendment shall be made only by a resolution passed by not less than two-thirds of the members present at a meeting of the general body of the members of the society at which a quorum shall be present;