Section 152(4) in The Orissa Co-operative Societies Rules, 1965
(4)Every application for adjournment of a suit, shall be accompanied by a Court-fee of [Rs. 10.00] [Substituted vide Orissa Gazette Extraordinary No. 2182, Dated 26.11.2002.].Provided that when an appeal or revision or review is preferred by a Liquidator or non-borrowing Society having no funds the authority before whom the appeal or review or revision is preferred may exempt the Liquidator from payment of Court-fee payable under this Rule.
