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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(3) in The Orissa Money-lenders' Act, 1939

(3)The money-lender may at any time within three years after the date of the service upon him of the notice mentioned in Sub-section (2) make an application to the Court praying for the amount deposited as aforesaid to be paid to him.