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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Odisha - Subsection

Section 68(2) in The Orissa Public Demands Recovery Act, 1962

(2)The State Government may, by notification, empower Certificate Officers to authorise ministerial officers, by written order to sign on behalf to the Certificate Officers any classes of original notices, summonses or proclamations issued by Certificate Officers under this Act which are specified in such notification.