Section 14B(4) in The Orissa Co-operative Societies Act, 1962
(4)[ For the purpose of this Section, at-any stage of proceeding thereunder, it shall be competent for the State Government to give such directions to the Registrar, as it may deem proper in the facts and circumstances of every case, and such directive shall be binding on the Registrar;] [Substituted by Orissa Act No. 7 of 1997, Section 2 (b) & Section 2 (d) dated 23.7.1997.]
