Section 128(3) in The Orissa Co-operative Societies Act, 1962
(3)[ The Registrar, in respect of the acts referred to in Sub-Section (1), and the Registrar or the Auditor-General, as the case may be, in respect of the acts referred to in Sub-Section (2), shall be the authority to decide whether any act was done in good faith by persons acting under their respective authorities or in respect of matters pertaining to their respective jurisdictions.] [Substituted by Orissa Act No. 28 of 1991 Section 56, dated 31.12.1991, force w.e.f. 1.5.1993.]
