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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(3)(b) in The Orissa Estates Abolition Act, 1951

(b)Not withstanding the issue of such notice, nothing in clause (a) shall be deemed to authorise payment contrary to the directions contained in any judgement, decree or order of a Court or other authority.