Section 88(b) in The Orissa Co-operative Societies Act, 1962
(b)the [Co-operative Agricultural and Rural Development Bank] [Substituted by Orissa Act No. 23 of 1994 Section 5, dated 4.11.1994.] shall, in the absence of any specific direction to the contrary issued by the Board of Trustee and communicated to it, be entitled to sue on the mortgage or take any other proceedings for the recovery of the moneys due under the mortgage.
