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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(2)(i) in The Orissa Warehouse Act, 1956

(i)the circumstances in which any security or bond furnished by a warehouseman may be forfeited, and the manner in which any sum falling due as a result of such forfeiture may be recovered;