Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 58] [Entire Act]

State of Odisha - Section

Section 6 in The Orissa Public Demands Recovery Act, 1962

6. Service of notice and copy of certificate on certificate debtor.

- When a certificates had been fried in the office of a Certificate Officer under Section 3 or Section 5, he shall cause to be served upon the certificate-debtor, in the prescribed manner, a notice in the prescribed form and a copy of the certificate.