Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act] State of Odisha - Subsection Section 6(4)(b) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967 (b)the place where he and the debtor own land, ordinarily reside or earn their livelihood and carry on business or personally work for gain;