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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2)(e) in The Orissa Estates Abolition Act, 1951

(e)in other cases, the amount of the principal ascertained to be due to the claimant shall carry interest at such rate not exceeding six per centum per annum as may be prescribed by the State Government;