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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(1) in The Orissa Public Demands Recovery Rules, 1963

(1)No holder of a certificate in execution of which movable property is sold except in the case covered by Sub-rule (2) of Rule 30 of the Principal Rules, shall, without the express permission of the Certificate Officer, bid for or purchase the property.