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[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

State of Odisha - Subsection

Section 65(3)(ii) in The Orissa Co-operative Societies Act, 1962

(ii)a meeting called under Sub-clause (i) shall for all purposes be deemed to be a general meeting called under the Bye-Laws of the Society and its proceedings shall be regulated by such Bye-Laws except that no quorum shall be necessary for such meeting;