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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(3)(iv) in The Orissa Khadi and Village Industries Board Regulations, 1960

(iv)Rate of interest-The rate of interest chargeable on such advance is six and half per cent per annum. The time-limit between the first and subsequent advance shall be at least 3 (three) years.