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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(j) in The Administration of Orissa States Orders, 1948

(j)The provisions of this paragraph shall not apply to any claim against any Orissa state based on cause of action which arose on or after the 1st January, 1948 and such claim shall be disposed of in accordance with the laws applied or continued in force under paragraph 4.