Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Odisha - Section Section 13 in The Orissa Public Demands Recovery Rules, 1963 13. Attachment not to be excessive. - The attachment of movable property by seizure shall be as nearly as possible proportionate to the amount specified in the warrant of attachment.
