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

State of Odisha - Subsection

Section 42(3) in The Orissa Motor Vehicles Taxation Act, 1975

(3)Where the movable property to be sold is a share in goods belonging to the defaulter and a co-owner and two or more persons, of whom one is such co-owner, respectively bid the same sum for such property or for any lot, the binding shall be deemed to be the bidding of the co-owner.