Section 113(2) in The Orissa Co-operative Societies Act, 1962
(2)[ An application under Sub-Section (1) shall be made within ninety days from the date of the decision or order sought to be revised :Provided that an application under Sub-Section (1) against any decision made or order passed prior to the date of commencement of the Orissa Cooperative Societies (Amendment) Act, 1980, shall be made within a period of ninety days next after the commencement of the said Act, or within one year from the date of the decision or order sought to be revised, whichever period expires earlier.] [Substituted by Orissa Act 14 of 1985, Section 3]
