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[Cites 0, Cited by 5] [Section 18B] [Entire Act]

State of Odisha - Subsection

Section 18B(8) in The Orissa Money-lenders' Act, 1939

(8)No Court shall entertain any claim in respect of any loan advanced prior to the date of the order referred to in Sub-section (2) unless the particulars thereof are contained in the said order and all suits in respect of such claims shelf stand abated.