Section 139(3) in The Orissa Co-operative Societies Rules, 1965
(3)Where a direction is made for attachment of any property under Section 105 of the Act, the [Auditor-General or the liquidator as the case may be] [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] shall order attachment to be withdrawn(a)when the party concerned furnishes the security required together with security for the cost of the attachment; or(b)[when the Liquidator under Section 75 determines that no contribution is payable by the party concerned or decides against the party at whose instance attachment was made.] [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.](c)when the [Auditor-General or any person authorised by him passes an order under] [Substituted vide Orissa Gazette Extraordinary No. 500, dated 23.4.1997.] the Act that the party concerned need not repay or restore any money or property contribute any sum to the assets of the Society by way of compensation; or(d)when the dispute referred to in Sub-Section (1) of Section 70 of the Act has been decided against the party at whose instance the attachment was made.
