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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(ii) in The Orissa Public Demands Recovery Rules, 1963

(ii)Form No. B for issuing prohibitory order where the property consists of debts not being negotiable instruments, or of movable property not in possession of the certificate-debtor under Rule 16(1)(a) and (c) of the Principal Rules ;