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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967

(2)If such court-fees are not paid within such time as the Debt Relief Court considers to be reasonable in each case, it may declare the claim to be discharged for all purposes.