Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 23 in The Orissa Loan Stipend Fund Rules 23. Refund. - The excess amount recovered shall be adjusted towards interest, if any, and if after adjustment there still remains any excess, then the same shall be refunded to the loanee on his written request.
