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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(1)(iv) in The Orissa Money-lenders' Act, 1939

(iv)set aside either wholly or in part or revise or alter any security given or agreement made in respect of any loan, and if the moneylender has parted with the security, order him to indemnify the debtor in such manner and to such extent as it may deem just :