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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(3)(b) in The Orissa Public Demands Recovery Act, 1962

(b)if the certificate-debtor has not paid all amounts due under the certificate to the Certificate Officer, whether or not, under protest made in writing at the time of payment :