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 15(1)] [Section 15] [Entire Act] State of Odisha - Subsection Section 15(1)(b) in The Orissa Government Securities Rules, 1938 (b)in all other cases shall be for twice the face value of the note plus twice the amount of interest calculated in accordance with Clause (a).