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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(1) in The Orissa Co-operative Societies Rules, 1965

(1)The certificate of registration or provisional registration, as the case may be, shall be issued in the form set forth in Schedule A and A-1 respectively alongwith a notification of the members and President of the Preliminary Committee constituted in the manner envisaged under Sub-Section (1-c) of Section 28 of the Act.