Section 103(2) in The Orissa Co-operative Societies Act, 1962
(2)The provisions of Clause (c) of Sub-Section (1) shall apply with such modifications, if any, as may be directed by the State Government, in regard to the recovery of like sums due to Societies registered or deemed to be registered in any other State of India under any law relating to Societies for the time being in force in that State as if such Societies had been registered in the State of Orissa under this Act.
