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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(c) in The Orissa (Licensing of) Deed Writers' Rules, 1979

(c)if he is an undischarged insolvent, of being a discharged insolvent has not obtained from the Court, which adjusted him as insolvent, a certificate that his insolvency was caused by misfortune without any misconduct on his part;