Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Odisha - Subsection Section 6(3) in The Orissa Debt Relief Act, 1980 (3)An offence under this Act may be tried summarily by a Magistrate.] [Substituted vide Orissa Gazette Extraordinary No. 346/23.2.1988-Notification No. 2692-Legislative/22.2.1988.]
