Section 80 in The Orissa Co-operative Societies Rules, 1965
80. Disposal of Records.
(1)The original records of the proceedings after the decision or award has been delivered shall be kept in such place and in such manner as the Registrar may direct.(2)Any document or record tendered by a party in any dispute may, on application be returned to the party after the disposal of appeal, if any, or after the period of appeal is over.
