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

State of Odisha - Subsection

Section 141(11) in The Orissa Co-operative Societies Rules, 1965

(11)Every re-sale of immovable property in default of payment of the amounts mentioned in Sub-rule (9) within the period allowed for such payment shall be made after the issue of fresh proclamation in the manner and for the period hereinbefore prescribed for the sale.