Section 73(2) in The Orissa Co-operative Societies Act, 1962
(2)[ A Liquidator appointed under Sub-Section (1) shall forthwith take such action as may be prescribed.] [Substituted by Orissa Act No. 28 of 1991, Section 40 & Section 41 dated 31.12.1991, [Section 73 force w.e.f. 10.6.1997, Section 75 (2)c, force w.e.f. 1.5.1993].]
