Section 74 in The Orissa Co-operative Societies Act, 1962
74. Priority of contribution assessed by a Liquidator.
- Notwithstanding anything contained in the Provincial Insolvency Act, 1920, the debts due to a Society under orders 5 of 1920 being wound up and the contribution assessed by the Liquidator shall rank next to debts due to the Government or to any local authority in order of priority in insolvency proceedings.
