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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Odisha - Subsection

Section 73(3) in The Orissa Co-operative Societies Act, 1962

(3)Where an order of winding up Society is cancelled by the Registrar under Sub-Section (3) of Section 72 or set aside in appeal, the property, effects and actionable claims of the Society shall revest in the Society.