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

State of Odisha - Subsection

Section 7(iii) in House Building Loans or Advance

(iii)The balance amount of fifty per cent of the loan or advance shall be paid to the employee at the time of the execution of the mortgage deed or creation of the equitable mortgage. The sale deed in favour of the employee and the mortgage deed equitable mortgage to be executed by him in favour of the Council may be simultaneous as far as possible.