Section 133 in The Orissa Co-operative Societies Rules, 1965
133. Disposal of deposit money.
- The sale proceeds shall be applied in manner provided in that Act. The amount deposited under Rule 98 (1) shall be returned to the applicant except where the cost and charges incurred in connection with attachment and sale of immovable property or the attachment and sale or sales without attachment of immovable property, exceeds the sale proceeds in which cases such excess shall be deducted from the amount deposited and the balance, if any, shall be returned to the applicant.
