Section 133A(ii) in The Orissa Co-operative Societies Act, 1962
(ii)[ if so required by the Reserve Bank of India in the circumstances mentioned in Section 13-D of the Deposit Insurance and Credit Guarantee Corporation Act, 1961, the Registrar shall, within one month from the date of advice of the said Reserve Bank, make an order tor winding up of the bank and for appointment of a liquidator] [Substituted by Orissa Act 1 of 2008 Section 24 (O.G.E. No. 654 dated 20.3.2008).]
