Section 71 in The Orissa Co-operative Societies Rules, 1965
71. Reference of dispute to Registrar.
- A reference to the Registrar of any dispute under Section 68 of the Act shall be in writing and shall be accompanied by-(a)a statement of the subject-matter or the dispute referred to in the form specified by the Registrar;(b)a statement of the claim in the form specified by the Registrar;(c)copy of the ledger account in respect of money suit, if any;(d)such other statement or records as may be required by the Registrar.
