Section 4(3)(vi) in The Orissa Self-Help Co-operatives Act, 2001

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(3)(vi) in The Orissa Self-Help Co-operatives Act, 2001

(vi)a true copy of the resolution of the general body of the Co-operative Society along with particulars regarding the wiping off of accumulated losses, if any, from various reserves and or by debiting to the accounts of members as decided at the general body meeting of the Co-operative Society; and

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State of Odisha - Subsection

Section 4(3)(vi) in The Orissa Self-Help Co-operatives Act, 2001