Section 83D(3) in The Orissa Co-operative Societies Act, 1962
(3)Notwithstanding anything contained in the Registration Act, 16 of 1908, a charge in respect of which a declaration has been made under Sub-Section (1) or in respect of which a variation has been made under Sub-Section (2) by an applicant in favour of the bank in respect of loan given by that bank shall be deemed to have been duly registered in accordance with the provisions of that Act, with effect from the date of the charge or variation, as the case may be, provided that the bank sends to the Sub-Registrar within the. local limits of whose jurisdiction the whole or any part of the property charged is situate within a period of thirty days, by registered post with acknowledgment due, two copies of the documents creating such charge or variation duly certified to be true by an employee of the bank authorised to sign on its behalf.
