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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(e) in The Orissa Debt Relief Act, 1980

(e)"debt" means all liabilities to a money-lender in cash or kind, secured or unsecured, payable under a decree or order of a Civil Court or otherwise including any transaction which is in substance a debt, and subsisting on the date of the commencement of this Act whether due or not due;