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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967

(2)Notwithstanding anything contained in any other enactment for the time being in force no Debt Relief Court shall recognise any labour agreement or service bond entered into by a debtor after the appointed date.