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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(5) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967

(5)Notwithstanding anything contained in any law for the time being in force, no Debt Relief Court shall, in respect of any debt to which this Regulation applies, award of account of arrears of interest a sum greater than the principal of the loan as determined under Sub-section (1).