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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Odisha - Subsection

Section 124(3) in The Orissa Urban Police Act, 2003

(3)The plaint shall set forth that a notice as aforesaid has been served on the defendant and the date of such service and shall state what tender of amends has been made by the defendant and a copy of the said notice shall be annexed to the plaint endorsed or accompanied with a declaration by the plaintiff of the time and manner of service thereof.