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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(3) in The Orissa Public Demands Recovery Rules, 1963

(3)Requisitions of a particular Department or of a particular Local Body or person shall be addressed to the Certificate Officer appointed for the Department or Local Body or person concerned, having jurisdiction upon the place where the public demand, for the recovery of which requisition is sent, is payable.