Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(3) in The Orissa Development Authorities Rules, 1983

(3)Besides the initial security deposit under Sub-rule (2), there shall be made a deduction at the rate of five per cent of the value of each running bill preferred, if any, on account of work done or supply effected as security.