Section 50(2) in The Orissa Co-operative Societies Act, 1962
(2)If a Central Society which has established a 'Subsidiary State Partnership Fund' is wound up or dissolved, all moneys to the credit of, or payable to that Fund, shall be paid and credited to the 'Principal State Partnership Fund' from which it received money under Clause (b) of Sub-Section (2) of Section 43.
