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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(c) in The Orissa Public Demands Recovery Act, 1962

(c)"certificate-holder" means the Government or person in whose favour a certificate has been filed under the Act, and includes any person whose name is substituted or added as creditor by the Certificate Officer;