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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2) in The Orissa Legislative Assembly Deputy Speaker's Motor Car Advance Rules, 1968

(2)In case the Deputy Speaker to whom advance has been paid ceases to hold the office before the advance is fully repaid, the entire balance then outstanding together with the interest thereon shall become forthwith be payable to the State Government in a lump.