Section 35A in The Orissa Co-operative Societies Act, 1962
35A. [ Deduction of dues of a Society of a reciprocating State. [Inserted by Orissa Act No. 26 of 1976 Section 3-See. O.G. E. dated 12.5.1976.]
- Where a requisition in writing from any Society registered or deemed to be registered in any reciprocating State in respect of a member of that Society, who has executed an agreement of the nature described in Sub-Section (1) of Section 35 in favour of that Society and who, for the time being is employed in the State of Orissa, is received by his employer, the requisition shall be acted upon as if it had been made by a Society registered under this Act in the same manner as is provided in the said section.Explanation - For the purposes of this Section 'reciprocating State' means any State which the State Government may, by notification, declare to be a reciprocating State.]
