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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(8)(ii) in The Orissa Forest Produce (Control of Trade) Rules, 1983

(ii)The loss as calculated in the manner provided under Clause (i) shall be recoverable from out of the advance Security Deposit and in case of deficit the balance would be recovered as an arrear of land revenue under the provisions of the Orissa Public Demands Recovery Act, 1962.