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[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(1)(c) in The Orissa Public Demands Recovery Act, 1962

(c)for payment to the Collector (where the certificate is for a public demand payable to the Collector), such outstanding charges due to Government under any law for the time being in force as the Collector certifies to be payable by the certificate-debtor.