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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Odisha - Subsection

Section 55(2) in The Orissa Self-Help Co-operatives Act, 2001

(2)Where a liquidator has reasons to believe that any person has in his/her possession or under his/her control, or has concealed, withheld or misappropriated any property of the Co-operative, he/she may apply to the Court for an order requiring that person to restore the said property.