Section 2(h) in The Orissa Co-operative Societies Rules, 1965
(h)"Dispute" means any dispute referable [to the Tribunal under Section 67-B or] [Inserted vide A & C Department Notification No. 1807-dated 1.2.1986-See Orissa Gazette Extraordinary No. 137 - dated 5.2.1986.] to the Registrar under Section 68; [or raised before the Liquidator or started by him on his own motion as the case may be under Section 75;.] [Inserted by Orissa Gazette Extraordinary No. 500 dated 23.4.1997.]
