Legal Document View

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
[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(1)(ii) in The Orissa Money-lenders' Rules, 1987

(ii)if any certificate of registration was on any previous occasion cancelled by the Collector, Sub-Divisional Officer or Tahasildar under Section 18, 18-A or 18-B the date of order of such cancellation and the period for which the certificate remains cancelled;