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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(2)(c) in The Orissa Co-operative Societies Rules, 1965

(c)a Co-operative Agricultural and Rural Development Bank; shall be approved except with the prior concurrence of the respective Central Co-operative Bank in respect of Societies specified in clause (a), and the Orissa State Co-operative Bank in respect of the Bank specified in Clause (b), and the Orissa State Co-operative Agricultural and Rural Development Bank in respect of a Bank specified in Clause (c).