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[Cites 0, Cited by 0] [Section 443(3)] [Section 443] [Entire Act]

State of Odisha - Subsection

Section 443(3)(b) in Orissa Municipal Rules, 1953

(b)if the amount assured together with the amount or any accrued bounced is less than the whole of the amount withdrawn from the fund in respect of the policy with interest thereon at the rate provided in Rule 448, realise under Sub-rule (2) the amount assured together with any accrued bonuses and shall place the amount so realised to the credit of the subscriber in the fund.