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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2) in The Orissa Ministers' Motor Car Advance Rules, 1967

(2)In case of a Minister to whom advance has been paid ceases to hold the office before the advance is fully repaid, the outstanding balance together with the interest thereon shall be payable to the State Government immediately thereafter in one instalment.