Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(11) in The Orissa Chit Funds Rules, 1985

(11)The judgement creditor shall forthwith report any transfer of property under Sub-clause (b) or (c) of Clause (ii) of Sub-rule (8) to the village accountant for information and entry in the record-of-rights.