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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(7) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967

(7)"secured debt" means a debt subsisting on the appointed date whether due or not due and secured by mortgage of or a charge on any immovable property or by pawn or pledge of any movable property of the debtor;