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

State of Odisha - Subsection

Section 139(4) in The Orissa Co-operative Societies Rules, 1965

(4)Attachment made under Section 105 shall not affect the right existing prior to the attachment of persons who are not parties to the proceedings in connection with which the attachment was made nor bar any person holding a decree against the person whose property is attached from applying for the sale of the property under attachment in execution of such decree.