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 23(4)] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(4)(a) in The Orissa Co-operative Societies Rules, 1965

(a)the nomination in writing has been signed by the deceased in the presence of at least two witnesses, attesting the same;