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State of Odisha - Section

Section 12 in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967

12. Power of Debt Relief Court to require proof of validity and subsisting character of debts.

- On the day fixed for the hearing of the case or any subsequent day to which the hearing may be adjourned, the Debt Relief Court shall require proof of the validity and subsisting character of the debt.