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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(iv) in House Building Loans or Advance

(iv)In case any permission is required from the Government or any other Authority for mortgaging the property in favour of the Council, the same must be obtained by the employee concerned prior to the payment of the amount of loan/advance by the Council to him/her.