Section 82B in The Orissa Co-operative Societies Rules, 1965
82B. [ Reference of dispute to the liquidator. [Inserted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.]
(1)Reference of every dispute under Sub-section (4) of Section 75 shall be in writing and be presented to the liquidator.(2)The plaint of the dispute shall contain a statement of the subject-matter of the dispute and the relief claimed and the grounds therefor.(3)The provisions of Rules 72, 73 74(1), 75, 76, 77, 78, 79, 80, 81 and 82 shall mutatis mutandis apply in respect of a dispute referred to or initiated by the liquidator under Sub-section (4) of Section 75.]Chapter-VIII Winding Up and Dissolution of Societies
