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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967

(1)Every creditor shall file an application in respect of each of his debtors for determination of the debts due to him along with three spare copies thereof before such Debt Relief Court, as may be specified by the State Government, by notification in that behalf.