Section 4(8) in The Orissa Self-Help Co-operatives Act, 2001
(8)Notwithstanding anything contained in the Co-operative Societies Act in their context, where a Co-operative is registered under Sub-section (4), its earlier registration as a Co-operative society under the Co-operative Societies Act shall stand cancelled and it shall send within seven days of receipt of the registration certificate, by registered post, to the Registrar of Co-operative Societies a copy of the registration certificate under the Cooperative Societies Act, and a copy of the registration certificate under this Act, and the Registrar of Co-operative Societies shall, within seven days of receipt of such information, delete the name of such Co-operative Society from the register.
