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[Cites 0, Cited by 0] [Section 629(5)] [Section 629] [Entire Act]

State of Odisha - Subsection

Section 629(5)(iv) in The Orissa Estates Abolition Rules, 1952

(iv)The details of payment made to comply with attachment orders shall be noted in the register in Form No. O.T.C. 72 and in such Father register or registers as may be prescribed by Board of Revenue.