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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(7) in The Orissa Co-operative Societies Act, 1962

(7)Notwithstanding anything contained in the Provincial Insolvency Act 5 of 1920 or any corresponding law for the time being in force, the dues of a Society from a member in insolvency proceedings against him shall rank in order of priority next to the dues payable by him to Government.