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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(1)(iii) in The Orissa Khadi and Village Industries Board Regulations, 1960

(iii)Recovery - The principal will be recovered into more than 100 consecutive monthly instalments and the interest in subsequent 22 consecutive monthly instalments. The recovery of interest will commence from the month following that in which the whole of the principal has been repaid. A loanee, however, if he so desires be permitted to repay the advance In a smaller number of instalments.