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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(g) in The Orissa Public Demands Recovery Act, 1962

(g)"public demand" means any arrear or money specified in Schedule, I, and includes any interest which may, by law, be chargeable thereon up to the date on which a certificate is signed under Chapter II;