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 141] [Entire Act] State of Odisha - Subsection Section 141(15) in The Orissa Co-operative Societies Rules, 1965 (15)The Sale Officer shall, on the conclusion of the sale make a report to the Bank at whose instance the property was brought to sale regarding the result of the sale.
