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[Cites 0, Cited by 0] [Section 104(2)] [Section 104] [Entire Act]

State of Odisha - Subsection

Section 104(2)(i) in Grama Panchayats Rules, 1968

(i)that in case of a non-Government loan applied for, the amount of such loan including the amount of such loans outstanding at the time does not exceed three times the income of the Grama Sasan preceding the year in which the application is made and the total loan (both Government and non-Government loans) outstanding at the time including the one, applied for does not exceed 10 times the average of the income of the three preceding years of the Grama Sasan ;