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[Cites 0, Cited by 0] [Section 99(3)] [Section 99] [Entire Act]

State of Odisha - Subsection

Section 99(3)(a) in The Orissa Co-operative Societies Rules, 1965

(a)movable property of the defaulter shall be first proceeded against but this shall not preclude the immovable property being proceeded against simultaneously in the case of necessity;