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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(1)(a) in The Orissa Water Supply and Sewerage Board Act, 1991

(a)the properties and assets (including water works, buildings, laboratories, stores, vehicles, furnitures and other furnishing, which immediately before the appointed date were vested in the State Government for the purpose of the Orissa Public Health Engineering Service shall vest in and stand transferred to the Board; and