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] [Entire Act] State of Odisha - Section Section 28A in The Orissa Chit Funds Rules, 1985 28A. The fate of interest payable by a defaulting subscriber in pursuance of the proviso to Section 28 (1) of the Act shall not exceed twelve per cent per annum.
