*Orissa Co-operative Societies (Amendment) Act, 1992**
| [Orissa Act No. 32 of 1992] | [28th November, 1992] |
An Act further to Amend the Orissa co-operative Societies Act, 1962.
Be it enacted by the Legislature of the State of Orissa in the Forty-third Year of the Republic of India as follows;-
* For the Bill, see Orissa Gazette, Extraordinary, dated the 6th November, 1992 (No. 1496).
** [Received the assent of the Governor on the 28th November, 1992 first published in an extraordinary issue of the Orissa Gazette, dated the 1st December, 1992]
1. Short title and commencement.- (1) This Act may be called the Orissa Co-operative Societies (Amendment) Act, 1992.
(2) It shall be deemed to have come into force on the 11th day of September, 1992.
2. Amendment of section 28.- In the Orissa Co-operative Societies Act, 1962, in section 28,-
(i) in sub-section (2-a), in clause (1), for the words "four months", the words "eight months" shall be substituted";
(ii) in sub-section (3), clause (1) shall, be omitted.