Legal Document View

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
[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(1)(i) in The Orissa Co-operative Societies Rules, 1965

(i)with the previous sanction of the Registrar in the purchase or lease of land or in the purchase, construction or renewal of any building that may be necessary to conduct its business, provided however that no sanction of the Registrar will be required, if the expenditure is incurred fully from the building fund, if any, constituted out of profits under Clause (c) of Sub-Section (2), of Section 56;