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[Cites 0, Cited by 0] [Section 7B] [Entire Act]

State of Odisha - Subsection

Section 7B(2) in The Orissa Money-lenders' Act, 1939

(2)The Sub-divisional Officer or the Tahasildar shall have the authority to require any person whose testimony he may require regarding any loan or any money-lending business, to appear before him or to produce or cause to be produced any document and to examine such person on oath.