Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 616] [Entire Act]

State of Odisha - Subsection

Section 616(a) in The Orissa Estates Abolition Rules, 1952

(a)two personal sureties for the amount paid on each annual instalment in the Form No. O.T.C. 67 accompanied by a declaration in Forms O.T.C. 67-A from each of the persons whose personal sureties are furnished.