Section 14(7) in The Orissa Co-operative Societies Act, 1962
(7)A resolution [* * *] [Deleted by Orissa Act 19 of 1983 Section 4(a) & (b) &(c) & (d) & (e) & (f)-See Orissa Gazette Extraordinary dated 11.10.1983.] passed under this section shall not take effect until all claims of members and creditors who exercise the option referred to in Sub-section (5) within the period specified therein, have been met in full.
