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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Odisha - Subsection

Section 135(3) in The Orissa Co-operative Societies Rules, 1965

(3)The claimant or objector mentioned in Sub-rule (2) shall adduce satisfactory evidence to show that at the time of attachment, he had some interest in, or was possessed of the property attached.