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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(4) in The Orissa Co-operative Societies Rules, 1965

(4)When the plaintiff appears and defendant does not appear when the case is called on for hearing, the hearing may proceed ex parte if it is proved that the summons were duly served on the defendant.