Section 56(3) in The Orissa Co-operative Societies Act, 1962
(3)[ Notwithstanding anything contained in this section, a Co-operative Society shall contribute annually to the Co-operative Education Fund constituted under Section 56-A a sum as the State Government may, by notification, specify from time to time or four per cent of the net profit (earned) by the Society whichever is more :Provided that the State Government may, for reasons to be recorded in writing, by general or special order, exempt any Society or class of Societies from payment of such contribution.] [Inserted by Orissa Act No. 19 of 1983 Section 56 & Section 17-See O. G. E. dated 11.10.1933.]
