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

State of Odisha - Subsection

Section 13(1) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951

(1)Subject to a limit of five hundred rupees for a single loan or instalment, sanctioning order for loans shall ordinarily be given in the village by the officer granting the loan or by an officer not being below the rank of Kanungo or Agricultural or Engineering Overseer or the Revenue Inspector in South Orissa and Sambalpur.