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

[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Odisha - Subsection

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

(j)to [settle, compromise or determine] [Substituted by Orissa Act No. 28 of 1991, Section 41 (a) (ii) dated 31.12.1991 w.e.f. 1.5.1993.] all calls or liabilities to calls and debts and liabilities capable of resulting in debts, and all claims, present or future, certain or contingent subsisting or supposed to subsist between the Society and a contributory or alleged contributory or other debtor or person apprehending liability to the Society and all questions in any way relating to or affecting the assets or the winding up of the Society on such terms as may be agreed and take in security for the discharge of any such call, liability, debt or claim and give a complete discharge in respect thereof.

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State of Odisha - Subsection

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