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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(c) in The Orissa (Scheduled Areas) Debt Relief Rules, 1970

(c)Evidence so taken down shall be read over and signed and as occasion may require explained or interpreted to the witness and on his admission as to the correctness of such evidence or after necessary correction his signature or left thumb impression shall be obtained thereon.