Section 23(4) in The Orissa Co-operative Societies Act, 1962
(4)[ Notwithstanding anything contained in the preceding sub-section where a person ceases to be a member of any Society by reason of resignation or expulsion or by reason of incurring any disqualification provided under this Act or the Rules or under the Bye-Laws of the Society, the Society may retire the shares of or the interest in the share capital held by such person on payment of the face value of such share or in interest.] [Substituted by Orissa Act 21 of 1970 Section 4-See Orissa Gazette Extraordinary dated 20.10.1970.]
