Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Odisha - Subsection

Section 75(2)(c) in The Orissa Co-operative Societies Act, 1962

(c)[to settle, compromise or determine] [Substituted by Orissa Act No. 28 of 1991, Section 40 & Section 41 dated 31.12.1991, [Section 73 force w.e.f. 10.6.1997, Section 75 (2)c, force w.e.f. 1.5.1993].] all claims against the Society and subject to the provisions of this Act, to decide questions of priority arising between claimants;