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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(3)(b) in The Orissa Co-operative Societies Rules, 1965

(b)The number of representative to be elected by the individual and non-individual members shall bear such proportions to their total members respectively, as may be decided from time to time by the Committee, so as to ensure equitable representation of all classes of members of the Society.