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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1)(a) in The Orissa Debt Relief Act, 1980

(a)no such debt due from a scheduled debtor shall be recoverable from him from any movable or immovable property belonging to him, nor shall any such property be liable to be attached or sold or be proceeded against in any manner in the execution of any decree or order relating to such debt;