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State of Odisha - Section

Section 24 in The Orissa Money-lenders' Act, 1939

24. Court's receipt to operate as acquittance.

- A receipt given by the Court under Sub-section (2) of Section 23 shall operate as an acquittance for the amount deposited as aforesaid in the same manner and to the same extent as if that amount had been received by the money-lender to whose credit the deposit was made, on the date of such deposit.