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[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1)(c) in The Orissa Debt Relief Act, 1980

(c)all suits and proceeding (including appeals, revisions, proceedings in execution and attachment), pending on the date of commencement of this Act for the recovery of any such debt or interest due thereon against a scheduled debtor shall abate :