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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(3)(iii) in The Orissa Khadi and Village Industries Board Regulations, 1960

(iii)Recovery - In case of Class III employees of the Board the Principal will be recovered in maximum of 15 consecutive monthly instalments and interest in 1 (one) instalment. But in case of Class IV employees the Principal will be recovered in maximum of 30 consecutive monthly instalments and interest in subsequent 1 (one) instalment.