Section 149(b) in The Orissa Co-operative Societies Rules, 1965
(b)[ where the management of the society has vested under Sub-Section (1-b) of Section 28 or when an order has been passed under Sub-Section (1) of Section 32, by the officer or person appointed to manage the affairs of the Society;] [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.]
