Section 91 in The Orissa Co-operative Societies Rules, 1965
91. Termination of Liquidation Proceedings.
- The Liquidation Proceedings of a Society shall be closed within a period of three years from the date of the order of winding up, unless the period is extended by the Registrar.Explanation - In the case of a Society which is under Liquidation at the commencement of these rules, the order for the winding up the Society shall be deemed to have been passed, on the date on which these rules came into operation.
