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

State of Odisha - Subsection

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

(c)he shall separately specify the amount of the Principal and the amount of the interest, if any, due to the creditor, such interest being calculated at the rate mentioned in Clause (b) and being limited to the amount of the principal originally advanced;