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[Cites 0, Cited by 0] [Section 104(2)] [Section 104] [Entire Act]

State of Odisha - Subsection

Section 104(2)(h) in Grama Panchayats Rules, 1968

(h)that in case of a loan applied for from the State Government, the total loan (both Government and non-Government loan) outstanding against the Grama Sasan at the time does not exceed 10 times the average of its income of the three years preceding the year in which the application is made;