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[Cites 0, Cited by 0] [Section 139(3)] [Section 139] [Entire Act]

State of Odisha - Subsection

Section 139(3)(d) in The Orissa Co-operative Societies Rules, 1965

(d)when the dispute referred to in Sub-Section (1) of Section 70 of the Act has been decided against the party at whose instance the attachment was made.