Section 95 in The Orissa Co-operative Societies Act, 1962
95. Mortgage not to be questioned on insolvency of mortgagor.
- Notwithstanding anything contained in any law relating to insolvency, a mortgage executed in favour of the [State Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5, dated 4.11.1994.] or a [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5, dated 4.11.1994.] shall not be called in question on the ground that it was not executed in good faith for valuable consideration or on the ground that it was executed in order to give such bank a preference over the other creditors of the mortgagor.
