Legal Document View

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
[Cites 0, Cited by 0] [Section 2(4)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(4)(i) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967

(i)all liabilities owing to a creditor in cash or in kind, secured or unsecured, payable under a decree or order of a Civil Court or otherwise, whether due or not due;