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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(4) in The Orissa State Electricity (Supply) Rules, 1962

(4)The principal money secured by a bond shall be repayable at such [date on the expiry of] [Substituted vide Orissa Gazette Extraordinary No. 209/1962.] the period determined by the Government as may be specified in the bond being not less than five years from the date of the bond.