Section 139(3)(b) in The Orissa Co-operative Societies Rules, 1965

[Cites 0, Cited by 0] [Section 139(3)] [Section 139] [Entire Act]

State of Odisha - Subsection

Section 139(3)(b) in The Orissa Co-operative Societies Rules, 1965

(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.]

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State of Odisha - Subsection

Section 139(3)(b) in The Orissa Co-operative Societies Rules, 1965