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[Cites 0, Cited by 0] [Section 75(4)] [Section 75] [Entire Act]

State of Odisha - Subsection

Section 75(4)(a) in The Orissa Co-operative Societies Act, 1962

(a)no dispute touching the constitution, management or business of a Society, in respect of which an order for winding up has been made under Sub-Section (1) shall, on and after the date of commencement of Section 41 of the Orissa Co-operative Societies (Amendment) Act, 1991, be raised before any authority other than the Liquidator of the Society, and for that purpose, the Liquidator shall have powers to start on his own motion, proceedings on behalf of the Society; and