Section 48(1) in The Orissa Co-operative Societies Act, 1962
(1)If a Society in which shares are purchased from the 'Principal State Partnership Fund', is wound up or dissolved, the State Government shall not have any claim against the Apex Society which purchased the shares in respect of any loss arising from such purchase; but, the State Government shall be entitled to any moneys received by the Apex Society in liquidation proceeding or in dissolution, as the case may be.
