Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 44] [Entire Act] State of Odisha - Subsection Section 44(1) in The Orissa Public Demands Recovery Rules, 1963 (1)Where the property of a certificate-debtor consists of a business, the Certificate Office may attach the business and appoint a person as receiver to manage the business.
