Section 14(6) in The Orissa Co-operative Societies Act, 1962
(6)Any member or creditors who does not exercise his option within the period specified in Sub-section (5) shall be deemed to have assented to the proposals contained in the resolution [* * *] [Deleted by Orissa Act 19 of 1983 Section 4(a) & (b) &(c) & (d) & (e) & (f)-See Orissa Gazette Extraordinary dated 11.10.1983.]
