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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(i) in The Orissa Loan Stipend Fund Rules

(i)The financial position of every applicant for loan shall be ascertained to the satisfaction of the State Government by reference to District Officers or such other authorities. In granting loans the financial position of the parents of the applicants shall be taken into consideration and loan shall be granted only to such persons who are unable to meet the expenses of their education.