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State of Odisha - Section

Section 27 in The Orissa State Electricity (Supply) Rules, 1962

27. Issue of stock at discount.

(1)Where stock is issued at a price lower than that at which it is to be redeemed, the difference between the price of issue and the price of redemption shall for the purposes of these rules be treated as loan repayable by the party to whom the stock is issued within the period expiring on the earliest date on which the said stock may be redeemed.
(2)For the purpose specified in Sub-rule (1), the Board shall create a Discount Sinking Fund out of the revenues of the Board for the period of currency of stock or bond issues.