Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 113 in The Orissa Co-operative Societies Rules, 1965

113. What properties are exempted from attachment.

- The movable properties mentioned as exempted from attachment in the proviso to Section 60 of the Code of Civil Procedure, 1908 subject to such rights conferred under Secs. 34 and 107 of the Act, shall not be liable for attachment or sale under these rules.