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 14] [Entire Act] State of Odisha - Subsection Section 14(c) in The Orissa Public Demands Recovery Act, 1962 (c)all charges incurred in respect of -(i)the service of notice under Section 6 and of warrants and other processes; and(ii)all other proceedings taken for realising the demand.
