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] [Section 6] [Entire Act] State of Odisha - Subsection Section 6(2) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951 (2)In deciding the points mentioned in (b), (d) and (e) above, the officer competent to sanction the loan shall have regard to the pecuniary circumstances of the borrower.
