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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(6) in The Orissa Public Demands Recovery Act, 1962

(6)Pending the conclusion of the inquiry under Sub-section (5), the Certificate Officer may, in his discretion, or the certificate-debtor to be detained in the custody of such officer as the Certificate Officer may think fit or release him on his executing a bond with or without security to the satisfaction of the Certificate Officer for his appearance when required.