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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(ii) in The Orissa Money-lenders' Act, 1939

(ii)to appeals and proceedings in execution arising in respect of decrees passed on the 1st April, 1936 or thereafter on the basis of loans whether such appeals or proceedings in execution were pending on, or instituted after, the date on which the said sections come into force.