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 23(3)] [Section 23] [Entire Act] State of Odisha - Subsection Section 23(3)(b) in The Orissa Co-operative Societies (Elections to the Committees) Rules, 1992 (b)put to the person challenged any question necessary for the purpose of establishing his identity, and require him to answer them on oath; and