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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Odisha - Subsection

Section 68(5) in The Orissa Co-operative Societies Act, 1962

(5)Nothing in this section shall, where the disputes relate to the recovery of the dues of any Society from any of its member be construed to debar any Financing Bank of such Society from referring such dispute to the Registrar.