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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Odisha - Subsection

Section 5A(5) in The Orissa Money-lenders' Act, 1939

(5)Any Court trying an offence under this section shall, unless it is proved to the contrary, presume that the accused is not a citizen of India, and that he was carrying on business of money-lending in contravention of the provisions of this section.]