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[Cites 0, Cited by 0] [Section 99(3)] [Section 99] [Entire Act]

State of Odisha - Subsection

Section 99(3)(b) in The Orissa Co-operative Societies Rules, 1965

(b)if there is no movable property or if the sale proceeds of the movable property or properties attached and sold are insufficient to meet the demand of the decree-holder the immovable property mortgaged to the decree-holder or other immovable property belonging to the defaulter may be proceeded against.