Section 7(4) in The Orissa Co-operative Societies Act, 1962
(4)In every case where a proposed Society is registered under the proviso to Sub-section (1) or deemed to have been registered under Subsection (3), the Registrar shall issue a provisional certificate of registration in the manner prescribed, and the Society shall, notwithstanding anything to the contrary be entitled to undertake such activities as are required to comply with the directives of, and such business as may be permitted to it by the Registrar during the period of its provisional registration or deemed provisional registration, as the case may be.
