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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2) in The Orissa Co-operative Societies Act, 1962

(2)No land held under a Society specified in Sub-section (1) by a member thereof shall be attachable in any suit or proceeding for the recovery of any debt other than a debt due to the Society or a member thereof.Chapter-IV Management of Societies