Legal Document View

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
[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2)(g) in The Orissa Rural Employment, Education and Production Act, 1992

(g)in calculating the interest payable under clause (f), the amount of interest so calculated shall be rounded off to the nearest multiple of ten rupees and, for this purpose any amount less than five rupees, shall be ignored;