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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(ii) in House Building Loans or Advance

(ii)The amount not exceeding 50% of the sanctioned loan/advance will be paid to the employee in the first instance on his executing the mortgage deed or the creation of an equitable mortgage referred to in Clause (i) above and the balance amount of 50% shall be paid to the employee in instalments which shall be depended upon the progress of the construction of the house or the work of enlargement of the existing house.