Section 84 in The Orissa Co-operative Societies Rules, 1965
84. Funds for proceedings in liquidation.
- To enable the liquidator to proceed with liquidation proceedings, the Financing Agency of a Society, which is liquidated may make funds available to the liquidator as per his requirements. In case of difference of opinion between the financing agency and his liquidator, the matter shall be referred to the Registrar whose decision shall be final.
