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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(1) in The Orissa Public Demands Recovery Rules, 1963

(1)Where a receiver fails to submit his accounts at such periods and in such form as the Certificate Officer directs, the Certificate Officer may direct his property to be attached until such time as such accounts are submitted to him.