Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 57] [Entire Act] State of Odisha - Subsection Section 57(xv) in The Orissa Public Demands Recovery Rules, 1963 (xv)Form No. O for issue of notice to person in possession of movable property sold in execution under Rule 35(2) of the Principal Rules ;
