Section 22(c) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951
(c)That the interest due on the previous instalments of the loan subject to the conditions in Clause (a) above shall be deducted from the amount of the last instalment at the time when this is paid to me, the whole loan being then considered, for the purpose of repayment, to have been made on the date on which the last instalment was advanced to me.
