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

State of Odisha - Subsection

Section 98(5) in The Orissa Co-operative Societies Rules, 1965

(5)Property in the hands of a son of other descendant who is liable under Hindu Law for the payment of the debt of deceased ancestor in respect of which a decree has been passed, shall be deemed to be property of the deceased which has come to the hands of the son or other descendant as his legal representative.