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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(1) in The Orissa Co-operative Societies Rules, 1965

(1)All funds in the charge of the Liquidator shall be deposited in a bank and shall stand in his name. All payments out of the aforesaid account shall be made by the Liquidator by cheques or withdrawal orders signed by him and shall be accounted for in the record maintained in the office of the Liquidator.