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State of Odisha - Section

Section 643 in The Orissa Estates Abolition Rules, 1952

643. A life certificate must accompany every claim which is not personally presented except in the casts specified in Subsidiary Rules, 637 and 638. When payment is made on life certificate, it can be made only for periods completed on or before the date of the certificate. The life certificate must be signed by a person authorised under these rules to sign such certificate.