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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Odisha - Subsection

Section 56(15) in The Orissa Chit Funds Rules, 1985

(15)When the judgement creditor to whom property is transferred under Sub-rule (5) has realised all his dues under the order in execution of which the property was transferred, from the proceeds of management of the property, the property, if unsold, shall be restored to the defaulter.Chapter-VII Miscellaneous