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[Cites 0, Cited by 0] [Section 4AA] [Entire Act]

State of Odisha - Subsection

Section 4AA(2) in The Orissa Legislative Assembly Members' Salary, Allowances and Pension Act, 1954

(2)The terms and conditions governing the sanction of the advance under Sub-section (1) including the rate of interest to be charged and the manner of sanction and recovery thereof, shall be such as may be prescribed by rules made by the State Government in that behalf.