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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(5)(b) in The Orissa Estates Abolition Rules, 1952

(b)four per centum per annum simple interest, if the principal ascertained exceeds Rs. 10,000/- (Rupees ten thousand but does not exceed Rs- 50,000/- (Rupees fifty thousand) but in no case shall the amount of interest calculated on any such principal be loss than the amount calculated on any such principal under Clause (c);