Section 90(2) in The Orissa Co-operative Societies Act, 1962
(2)On receipt of such application, the Registrar may, notwithstanding anything contained in the Transfer of Property Act, 1882 take action in the manner prescribed for the purpose of distraining and selling such produce.[* * *] [Deleted by Orissa Act No. 5 of 1970 Section 13-See Orissa Gazette Extraordinary dated 5.3.1970.]
