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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(2) in The Orissa Public Demands Recovery Act, 1962

(2)No certificate duly filed under this Act shall be modified by a Civil Court, except on the following grounds, namely :
(i)that a portion of the alleged debt was not due; or
(ii)that the certificate-debtor has not received credit for any portion which he has paid.