Section 41 in The Orissa Public Demands Recovery Rules, 1963
41. Sale of negotiable Instruments and shares in a corporation through broker.
- Notwithstanding anything contained in the Principal Rules and in these rules, where the property to be sold is a negotiable instrument or a share in a corporation, the Certificate Officer may, instead of directing the sale to be made by public auction, authorise the sale of such instrument or share through a broker.
