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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(3) in The Orissa Special Courts Act, 2006

(3)Notwithstanding anything contained in Sub-section (2) the authorised officer may, for the purpose of taking possession of any money or property or both referred to in Sub-section (1), requisition the service of any police officer to assist and it shall be the bounden duty of such officer to comply with such requisition.