Section 13(4) in The Orissa Co-operative Societies Rules, 1965
(4)[* * *] [Omitted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] The Society shall make payment to the members and creditors as provided in Clause (b) of Sub-Section (4) of Section 11 and make a report to that effect to the Registrar along with the approval to amend the Bye-Laws of a Society in the manner provided in Rule 14 for registration of such amendment.
