Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 128] [Entire Act] State of Odisha - Subsection Section 128(4) in The Orissa Co-operative Societies Rules, 1965 (4)The decree-holder is not bound to proceed against the defaulting purchaser and he may recover the amount due by proceeding against the defaulter.
