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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(j) in Administration of Mayurbhanj State Order, 1949

(j)The provisions of this paragraph shall not apply to any claim against the State based on a cause of action which arise on or after the 31st January, 1949 and such claim shall be disposed of in accordance with the laws applied or continued in force under paragraph 5.