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[Cites 0, Cited by 0] [Section 14A(1)] [Section 14A] [Entire Act]

State of Odisha - Subsection

Section 14A(1)(g) in The Orissa Co-operative Societies Act, 1962

(g)in the interest of the Co-operative credit structure in the State as a whole, it is necessary to re-organise any Society or Societies or to amalgamate any two or more Societies into a single Society, the Registrar may; after consulting the financing bank of the Society or Societies, by order published in the Official Gazette, direct such re-organisation or amalgamation, as the case may be.