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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Odisha - Subsection

Section 139(5) in The Orissa Co-operative Societies Rules, 1965

(5)Where property is under attachment by virtue of the provisions of this rule and a decree is subsequently passed against the person whose property is attached, it shall not be necessary upon an application for execution of such decree or order to apply for re-attachment of the property.