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[Cites 0, Cited by 0] [Section 144B] [Entire Act]

State of Odisha - Subsection

Section 144B(4) in The Orissa Co-operative Societies Rules, 1965

(4)Subject to the previous sanction of the State Government Tribunal shall make regulations not inconsistent with the provisions of the Act and these rules, for regulating its procedure and disposal of its business. The regulation so made shall be published in the Official Gazette.Chapter-XII Miscellaneous