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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Odisha - Subsection

Section 98(3) in The Orissa Co-operative Societies Rules, 1965

(3)Where a defaulter dies before the decree has been fully satisfied, an application, under Sub-rule (1) may be made against the legal representative of the deceased and thereupon all the provisions of this rule shall apply as if such legal representatives were the defaulter or defaulters.