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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Odisha - Subsection

Section 99(5) in The Orissa Development Authorities Rules, 1983

(5)The Accountant General, Orissa shall on or before the first day of October each year furnish a statement in triplicate to the State Government in the Housing and Urban Development Department and the Finance Department indicating the total deposits made under the said Head of Account during the preceding financial year in respect of each concerned Authority.