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[Cites 0, Cited by 0] [Section 141] [Entire Act]

State of Odisha - Subsection

Section 141(4) in The Orissa Co-operative Societies Rules, 1965

(4)Sale - If before the expiration of the time allowed in the notice issued under Sub-rule (3) the amount specified in such notice is not paid, the Principal Officer may authorise any officer subordinate to him to act as Sale Officer and conduct sales on his behalf.