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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(iv) in The Orissa Public Demands Recovery Rules, 1963

(iv)Form No. D for issue of prohibitory order where the property to be attached consists of movable property to which the certificate-debtor is entitled subject to a lien or right of some other persons to the immediate possession thereof under Rule 16(1)(c) of the Principal Rules ;