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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Odisha - Subsection

Section 116(3) in The Orissa Co-operative Societies Rules, 1965

(3)The holder of decree sought to be executed by the attachment of another decree of the nature specified in Clause (1) shall be deemed to be the representative of the holder of the attached decree and to be entitled to execute such attached decree in any manner lawful for the holder thereof.