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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(6) in The Orissa Public Demands Recovery Act, 1962

(6)Any amount of money which a person is required to pay under Sub-section (1) or for which he is personally liable to the Certificate Officer under Sub-section (5) shall, if it remains unpaid, be recoverable as a public demand under this Act.