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State of Odisha - Section

Section 6 in The Orissa Displaced Persons (Rehabilitation Loans) Rules, 1959

6. [ [Substituted vide Orissa Gazette Part III/18.8.1967.]

The bonds to be executed under Sub-section (2) of Section 5 by displaced person should be in one of the appropriate Forms I, II and III according to the nature of the loan applied for.]