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] [Entire Act] State of Odisha - Section Section 17 in The Orissa Glanders and Farcy Rules, 1941 17. Recovery of sums due. - Any sum due from any person under Rule 16 may be recovered by the Magistrate from the owner or person in charge of the horse as if it were a fine.
