Section 116(1)(b) in The Orissa Co-operative Societies Rules, 1965

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State of Odisha - Subsection

Section 116(1)(b) in The Orissa Co-operative Societies Rules, 1965

(b)if the decree sought to be attached was passed by a Court and has not been sent for execution to any other Court then by the issue to such Court of a notice by the Principal Officer of the area concerned, requesting such Court to stay the execution of the decree unless and until -

(i)the notice is cancelled; or

(ii)the holder the decree sought to be executed, or the judgement-debtor applies to the Court receiving such notice, to execute its own decree; and

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State of Odisha - Subsection

Section 116(1)(b) in The Orissa Co-operative Societies Rules, 1965