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 2] [Entire Act] State of Odisha - Subsection Section 2(3) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967 (3)"creditor" means a person to whom a debt is owing and "debtor" means a member of a Scheduled Tribe by whom such debt is owed;
