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 5] [Entire Act] State of Odisha - Subsection Section 5(g) in The Orissa Fiscal Responsibility and Budget Management Act, 2005 (g)the total debt stock shall be limited to three hundred per cent of the total revenue receipt of the State by the year ending 2007-08 :
