Section 96C in The Orissa Co-operative Societies Rules, 1965
96C. [ [Procedure for furnishing copies of instruments executed by the Land Development Banks to the registering authority.] [Inserted by SRO No. 52/70-dated 6.2.1970.]
- Copies of instrument referred to under Clause (a) of Sub-Section (1) of Section 98 of the Act duly certified by the Secretary of the Land Development Banks and attested by a person authorised by the Trustee for this purpose, by general or special order, shall be sent by the Land Development Banks to the Registering Officer concerned within a period of three months from the date of execution of the instrument by registered post or by hand delivery.]Chapter-X Execution of Order, Decrees and Awards
