Section 104 in The Orissa Co-operative Societies Act, 1962
104. [Registrar] [Amended vide O.G.E. No. 1832 dated 27.12.2004. (O.A. No. 11 of 2004).]or person empowered by him to be a Civil Court for certain purposes.
- The [Registrar] [Amended vide O.G.E. No. 1832 dated 27.12.2004. (O.A. No. 11 of 2004).] or any person empowered by him in this behalf shall be deemed when exercising any powers under this Act for the recovery of any amount by the attachment and sale or by sale without attachment of any property, or when passing any orders on any application, made to him for such recovery or for taking a step-in-aid of such recovery, to be a Civil Court for the purpose of Article 182 of the First Schedule of the Indian Limitation Act, 9 of 1908.
