Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 452] [Entire Act] State of Odisha - Subsection Section 452(ii) in Orissa Municipal Rules, 1953 (ii)unless the amount already advanced does not exceed two-thirds of the amount admissible under Sub-clause (1) be granted until at least twelve months after the final repayment of all previous advances together With interest thereon.
