Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Odisha - Subsection Section 13(7) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967 (7)If the Debt Relief Court finds that nothing is due to the creditor, it shall pass an order discharging the debt with costs.
