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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(2) in The Orissa Estates Abolition Rules, 1952

(2)The petition of claim by the creditor or the maintenance-holder shall be filed in duplicate and shall be verified in the same manner as laid down in the Code of Civil Procedure, 1908, for the verification of pleadings.