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[Cites 0, Cited by 1] [Section 68] [Entire Act]

State of Odisha - Subsection

Section 68(4) in The Orissa Co-operative Societies Act, 1962

(4)If any question arises whether a dispute referred to the Registrar under this section is a dispute touching the constitution, management or the business of a Society, the decision thereon of the Registrar shall be final and shall not be called in question in any Court.