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State of Odisha - Section

Section 10 in House Building Loans or Advance

10.

The loan or advance with interest shall be recovered from the employee in 180 equal monthly instalments, provided in case of an employee who is retiring before the expiry of 180 months the instalment shall be regulated according to the remaining period of service.Provided that the first instalment shall become payable after six months from the date of disbursement of the loan or advance and the subsequent monthly instalments shall become payable consecutively.