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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(4) in The Orissa Public Demands Recovery Act, 1962

(4)A certificate-debtor released under this section may be re-arrested, but the period of his detention in the civil prison shall not in the aggregate exceed that specified in Sub-section (1) of Section 39.