Section 32(4) in The Orissa Co-operative Societies Act, 1962
(4)[ If the Financing Bank of the Society does not tender its opinion in writing within thirty days of a reference made to it under Sub-section (1), it shall be deemed that it has no objection if the Committee is removed.] [Substituted by Orissa Act No. 28 of 1991, Section 26 (b) dated 31.12.1991, w.e.f. 12.8.1994.]
