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[Cites 0, Cited by 1] [Section 37(1)] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(1)(a) in The Orissa Public Demands Recovery Act, 1962

(a)that the certificate-debtor, with the object or effect of obstruction or delaying the execution of the certificate has, after the filing of the certificate in the office of Certificate Officer, dishonestly transferred, concealed, or removed any part of his property; or