Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(xi) in The Orissa Loan Stipend Fund Rules

(xi)The excess amount recovered when refunded shall be accounted for under the receipt side of the head " 829-Development and Welfare Funds-Development Fund for Educational purposes-Orissa Loan Stipend Fund-Deduct Refund";