Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 96] [Entire Act] State of Odisha - Subsection Section 96(2) in The Orissa Co-operative Societies Act, 1962 (2)A receiver appointed under Sub-Section (1) may, for sufficient cause and on application made by the mortgagor, be removed by the Board.
