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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Odisha - Subsection

Section 71(2) in The Orissa Motor Vehicles Taxation Act, 1975

(2)A defaulter released from detention under this rule shall not, merely by reason of his release, be discharged from his liability for the arrears but he shall not be liable to be re-arrested under the certificate in execution of which he was detained in the civil prison.