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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(1)(v) in The Orissa Khadi and Village Industries Board Regulations, 1960

(v)Time-gap-The time-gap between the first advance and the subsequent advance shall be at least 5 (five) years. The period of five years shall count from the date of sanction of the last advance.