Section 109(4) in The Orissa Co-operative Societies Act, 1962
(4)An appeal against an order specified in Clause (a) or (b) of Sub-Section (1) [* * *] [Omitted by Orissa Act 19 of 1983 Section 24 (c)-See Orissa Gazette Extraordinary dated 11.10.1983.] shall be disposed of within two months from the date of filing of the appeal.
