Section 69 in The Orissa Co-operative Societies Act, 1962
69. [ Limitation. [Substituted by Orissa Act 19 of 1983, Section 22 w.e.f. 5.11.1980-See Orissa Gazette Extraordinary dated 11.10.1983.]
(1)When the dispute is between a Society or its committee and any past committee, past officer, past agent or past servant or the nominee, heir or legal representative of any deceased officer, deceased agent or deceased servant of the Society and when the dispute relates to any act or omission on the part of either party to the dispute, the period of limitation shall be four years from the date on which such act or omission with respect to which the dispute arose was first detected during the course of any inspection, enquiry, audit or winding up of the Society.(2)When the dispute relates to any sum including interest thereon, if any, due to a Society by a member thereof, it may be referred within a period of four years from the date of death or cessation of membership of such member.]
