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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3)(b) in The Orissa Escheats Act, 1979

(b)in case of movable property, the notice shall be served on the person, if any, in possession of the property or may be affixed at his place of residence or business, if any.