Section 101A in The Orissa Co-operative Societies Act, 1962
101A. [ Certain provisions to apply to charge. [Inserted by Orissa Act No. 1 of 1979 Section 6-See Orissa Gazette Extraordinary dated 25.1.1979.]
- The provisions contained in Sections 85, 86, 87, 87-A, 88, 89, 90, 91, 92, 93, 94, 95, 96, 98-A and Section 101, shall mutatis mutandis, apply to charges (including any variations thereto) created in favour of a [Co-operative Agricultural and Rural Development Bank.] ]Chapter-XII Execution of Awards, Decree, Orders and Decisions
