Section 83 in The Orissa Co-operative Societies Rules, 1965
83. Winding up of Societies and appointment of Liquidator.
- The order under Sub-section (1), Section 72 and the appointment of a Liquidator, if any, under Section 73(1) or his removal shall be published in Orissa Gazette and shall be communicated by registered post to the Society and to the Financing Bank, if any, of which the Society is a member.
