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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967

(2)The application under Sub-section (1) shall contain the particulars specified in Sub-section (4) and may be filed in person or by a duly authorised agent or may be sent to the Court by registered post with acknowledgement due.