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[Cites 0, Cited by 0] [Section 29B(1)] [Section 29B] [Entire Act]

State of Odisha - Subsection

Section 29B(1)(a) in The Orissa Co-operative Societies Rules, 1965

(a)exhaustive memoranda on each matter in respect of which the General Body is competent to make a review under Sub-Section (2) of Section 29 and such other matters as may be on the agenda of the meeting, and endorse copies thereof to the President and each member of the Committee in advance of the date of the General Body Meeting;