Section 12A(3) in The Orissa Co-operative Societies Rules, 1965
(3)Notwithstanding anything contained in this rule the approval of the Registrar shall not be required in case -(i)the acquisition or disposal of such property is the business carried on by the Society in pursuance of the object for which the Society is organised; and(ii)the property is acquired in a public auction in satisfaction of its dues.]
