Section 4(11) in The Orissa Self-Help Co-operatives Act, 2001
(11)Where a Central Co-operative society which has other Co-operative Societies as it members is registered as a Secondary Co-operative under this Act, it may continue to serve and have its affairs managed by its member-Co-operative Societies, for a period of one year from the date of its registration under this Act, at the end of which period it may have as its members only such Co-operatives as are registered under this Act ;Provided that in all matters governing the relationship between the Secondary Co-operative and its member-Co-operative Societies, the provisions of this Act shall prevail :Provided further that in respect of recovery of dues from the Co-operative Societies by the Secondary Co-operative, the relevant provisions under the Co-operative Societies Act, shall mutatis mutandis apply.
