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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(a) in The Orissa (Scheduled Areas) Debt Relief Rules, 1970

(a)The oral evidence shall be taken down in writing in English language by the Presiding Officer both in the form of narrative and of questions and answers as the circumstances of each case may require.