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 48(1)] [Section 48] [Entire Act] State of Odisha - Subsection Section 48(1)(ii) in The Orissa Co-operative Societies Rules, 1965 (ii)purchase of immovable property at a sale held in the execution of a decree obtained by Society for the recovery of any sum due to it;