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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(iv) in The Orissa Loan Stipend Fund Rules

(iv)Government shall be competent to relax the time-limit referred to in Sub-rule (1) or the rate and instalments referred to in Sub-rules (ii) and (iii) in any case, or class of cases, where it appears to them that such relaxation is necessary.