Section 23(1) in The Orissa Co-operative Societies Rules, 1965
(1)When a member-Society is ordered to be wound up under Section 72, its membership shall cease at once. The value of share or interest in the Society shall be refunded to the member-Society or its Liquidator after adjusting the dues payable, if any. If the dues payable by the member-Society are more than the value of the share or interest it should adjusted and action shall be taken for recovery of the excess.
