Section 107 in The Orissa Co-operative Societies Act, 1962
107. Recovery of sums due from a salary-earner.
- Notwithstanding anything contained in the Code of Civil Procedure, 5 of 1908, or any other law for the time being in force, any sum payable in accordance with an award or decision made under Section 70 in respect of default in the payment of a loan taken under Section 35 or of any instalment of such a loan, shall be recoverable if the salary (including other emoluments) of the member exceeds rupee one hundred per mensem, by the attachment of such salary to the extent of instalment in respect of which the default has been made or one-half of the difference between such salary and hundred rupees whichever is less.
