Section 5(1)(ii) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967

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State of Odisha - Subsection

Section 5(1)(ii) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967

(ii)all proceedings in execution of any decree for money and all proceedings for making final any preliminary decree for foreclosure of sale of proceedings in execution of any final decree for sale against a debtor for the recovery of his debt shall stand withdrawn and all property of a debtor under attachment in any such proceedings shall forthwith be released; and

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State of Odisha - Subsection

Section 5(1)(ii) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967