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

State of Odisha - Subsection

Section 3B(3)(c) in The Orissa Estates Abolition Act, 1951

(c)a declaration by such Intermediary that the documents filed by him are genuine and the information furnished by him in the application is true to the best of his knowledge and belief and that he had made no other application claiming compensation under this Act.