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[Cites 0, Cited by 0] [Section 116(1)] [Section 116] [Entire Act]

State of Odisha - Subsection

Section 116(1)(a) in The Orissa Co-operative Societies Rules, 1965

(a)[ If the decree sought to be attached was passed by any authority under the Act, then by the order of the Principal Officer of the area concerned; [Substituted by Orissa Gazette Extraordinary No. 500, dated 23.4.1997.]