Section 48(1)(iii) in The Orissa Co-operative Societies Rules, 1965

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State of Odisha - Subsection

Section 48(1)(iii) in The Orissa Co-operative Societies Rules, 1965

(iii)purchase by a financing bank at a sale in the execution of a decree obtained by a Society, financed by it in the recovery of any sum due to such Society or at a sale brought about by the liquidator or such Society;

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State of Odisha - Subsection

Section 48(1)(iii) in The Orissa Co-operative Societies Rules, 1965