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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(c) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967

(c)the recovery of any debt, which forms the subject-matter of any scheme prepared under Sub-section (1) of Section 14 or of any order of the Debt Relief Court made under Sub-section (2) of the said section: