Section 123 in The Orissa Co-operative Societies Act, 1962
123. Power to exempt class of Societies.
- The State Government may, by general or special order, exempt any Society or any class of Societies [other than a Co-operative Credit Society] [Inserted by Orissa Act 1 of 2008 Section 23 (O.G.E. No. 654 dated 20.3.2008).] from any of the provisions of this Act, or may direct that such provisions shall apply to such Society or class of Societies with, such modifications as may be specified in the Order.
