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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(2)(iii) in The Orissa Khadi and Village Industries Board Regulations, 1960

(iii)Recovery-The principal will be recovered in not more than 60 consecutive monthly instalments and the interest in maximum 8 consecutive monthly instalments. The recovery of interest will commence from the month following the one in which the whole of the principal has been repaid.