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] [Section 261] [Entire Act] State of Odisha - Subsection Section 261(d) in Orissa Municipal Rules, 1953 (d)the Council may charge interest for any such loan at a rate not exceeding 6 percent per annum.
