Section 3(1)(d) in The Orissa Debt Relief Act, 1980

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1)(d) in The Orissa Debt Relief Act, 1980

(d)every scheduled debtor undergoing detention in a civil prison in execution of any decree for money passed against him by a Civil Court in respect of any such debt shall be released; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 3(1)(d) in The Orissa Debt Relief Act, 1980