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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(1) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965

(1)Permit should be drawn up according to the provisions of Sub-rules (2) and (3) of Rule 15. Sanctioning authorities should take particular care to obtain signatures of the loanee as required in Sub-rule (4) of the said rule.