Section 117A(2) in The Orissa Co-operative Societies Act, 1962
(2)If, Registrar is satisfied that any Society other than a Co-operative Bank has violated the provisions of Sub-section (1), he may, after giving an opportunity of being heard to the Society, take steps to cancel the registration of the Society in accordance with the provisions of this Act.] [Inserted by Orissa Act 11 of 2002,Section 5 dated 28.10.2002. force w.e.f. 29.6.2002.]
