Section 68(2) in The Orissa Co-operative Societies Act, 1962
(2)Any person, Society, [or Financing Bank] [Substituted by Orissa Act 28 of 1991, Section 38 (b) dated 31.12.1991, w.e.f. 1.5.1993.] referring a dispute to the Registrar under Sub-Section (1) shall deposit in advance such fees as may be prescribed.
