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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of Odisha - Subsection

Section 115(2) in The Orissa Co-operative Societies Rules, 1965

(2)Attachment of negotiable instrument - When the property to be attached is a negotiable instrument not deposited in a court, not in the custody of a public officer, the attachment shall be made by actual seizure and the instrument shall be brought to the office of the Principal Officer of the area, ordering the attachment and be held subject to his further orders.