Section 139(3)(c) in The Orissa Co-operative Societies Rules, 1965

[Cites 0, Cited by 0] [Section 139(3)] [Section 139] [Entire Act]

State of Odisha - Subsection

Section 139(3)(c) in The Orissa Co-operative Societies Rules, 1965

(c)when the [Auditor-General or any person authorised by him passes an order under] [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] the Act that the party concerned need not repay or restore any money or property contribute any sum to the assets of the Society by way of compensation; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 139(3)(c) in The Orissa Co-operative Societies Rules, 1965