Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Odisha - Subsection Section 37(3) in The Orissa Public Demands Recovery Act, 1962 (3)Where appearance is not made in obedience to a notice, issued and served under Sub-section (1), the Certificate Officer may issued a warrant for the arrest of the certificate-debtor.
