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[Cites 0, Cited by 1] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(2) in The Orissa Public Demands Recovery Act, 1962

(2)Where a certificate-debtor has been arrested, the Certificate Officer may release him if, in the opinion of the Certificate Officer, he is not in a fit state of health to be detained in the civil prison.