Section 14A(3) in The Orissa Co-operative Societies Act, 1962
(3)No order under Sub-section (1) shall be made unless the Registrar -(a)has given every Society concerned an opportunity of stating its objections and suggestions on the order proposed to be made; and(b)has considered the objections and suggestions so made by every such Society, or its members, depositors, creditors, employees, or any other persons concerned, within such period, not being less than fifteen days from the date of receipt of the proposed order, as the Registrar may fix in that behalf.
