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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Odisha - Subsection

Section 5A(3) in The Orissa Money-lenders' Act, 1939

(3)Any person referred to in Sub-section (1) who has obtained a licence for money-lending under this Act, prior to the said date may, subject to the provisions of this Act, recover through a competent Court the loans advanced before the said date.