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 10 in The Orissa Displaced Persons (Rehabilitation Loans) Rules, 1959 10. The rates of interest and the terms of re-payment shall be fixed by the State Government from time to time and incorporated in loan bonds.
