Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Odisha - Subsection Section 4(c) in The Orissa (Scheduled Areas) Debt Relief Rules, 1970 (c)Such charge shall be payable by the party at whose instance a Debt Relief Court is required to do such thing;
