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

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

State of Odisha - Subsection

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

(c)if the decree sought to be attached is pending execution in a Court which did not pass the same then by the Principal Officer of the area seeking to attach such decree in execution, sending the notice referred to in Clause (b) to such Court, whereupon the provision of the Court had passed the decree and the said notice had been sent to it in pursuance of the said clause.]

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State of Odisha - Subsection

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