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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(b) in The Orissa Intensive Cultivation Scheme Loans Rules, 1951

(b)The loan shall be interest-free for a period of**............from the date of issue of the same/first instalment of the same. Thereafter it shall charge interest at Rs* per rupee per month or*....................per annum-