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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Odisha - Subsection

Section 86(5) in The Orissa Co-operative Societies Rules, 1965

(5)[ The liquidator may distribute the profits earned by the society prior to the date of liquidation in accordance with the provisions of the act, rules and bye-laws after discharging liabilities.] [Substituted vide Orissa Gazette Extraordinary No. 500 dated 23.4.1997.]