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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(b) in Odisha Protection of Interests of Depositors (in Financial Establishments) Act, 2011

(b)safeguarding so far as may be practicable, the interest of any business affected by the attachment and in particular, the interest of any partners in such business.