Section 9(3) in The Orissa Co-operative Societies Rules, 1965
(3)[ If the Registrar is satisfied for registration of the proposed society he will direct the Organiser of the Society to deposit the fees as specified by him from time to time, before issue of the certificate of registration to the society.] [Inserted vide Orissa Gazette Extraordinary No 1133, dated 26.7.2002.]
