Section 105(b) in The Orissa Co-operative Societies Act, 1962
(b)is about to remove the whole or any part of his property from the jurisdiction of the Registrar [Auditor-General] [Substituted by Orissa Act 28 of 1991, Section 44(b) dated 31.12.1991, w.e.f. 1.5.1993.] the Arbitrator or Liquidator, as the case may be;
