Section 50 in The Orissa Co-operative Societies Act, 1962
50. Disposal of 'Principal State Partnership Fund' and 'Subsidiary State Partnership Fund' on winding up of an apex or a Central Society.
(1)If an Apex Society which has established a 'Principal State Partnership Fund' is wound up or dissolved, all moneys 'o the credit of or payable to that Fund, shall be paid to the State Government.(2)If a Central Society which has established a 'Subsidiary State Partnership Fund' is wound up or dissolved, all moneys to the credit of, or payable to that Fund, shall be paid and credited to the 'Principal State Partnership Fund' from which it received money under Clause (b) of Sub-Section (2) of Section 43.
