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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2)(b) in The Orissa Legislative Assembly Members' Jeep, Motor Cycle, Scooter or a Like Vehicle Advance Rules, 1986

(b)the amount outstanding shall continue to be recovered at the rate previously fixed; and