Section 14B(2) in The Orissa Co-operative Societies Act, 1962
(2)An order issued under Sub-section (1) shall notwithstanding anything contained in this Act, the rules or bye-laws framed thereunder or in any other law or in any contract, award or instrument for the time being in force be binding on all members, depositors, creditors, employees of the society and other persons concerned having any right assets or liabilities in relation to the Society.
