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[Cites 0, Cited by 0] [Section 60(3)] [Section 60] [Entire Act]

State of Odisha - Subsection

Section 60(3)(b) in The Orissa Public Demands Recovery Act, 1962

(b)after considering the evidence adduced, he has prima facie reasons to believe on the plea of the certificate-debtor that the public demand said to be due from him under the certificate has, in fact, been paid.]