Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Odisha - Subsection Section 22(g) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951 (g)That if any instalment is not repaid on the due date, the whole amount of the loan shall be deemed to have become due and payable.
