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[Cites 0, Cited by 9] [Entire Act]

State of Odisha - Section

Section 11 in The Orissa Public Demands Recovery Act, 1962

11. Who may execute certificate.

- A certificate filed under Section 3 or Section 5 may be executed by -
(a)the Certificate Officer in whose office the original certificate is filed, or
(b)the Certificate Officer to whom a copy of the certificate is sent for execution under Sub-section (1) of Section 12.