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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(2) in The Orissa Water Supply and Sewerage Board Act, 1991

(2)Without prejudice to the provisions of Section 26 or Sub-section (1) of this Section the Board may, with the previous approval of the State Government, constitute such other funds as may be necessary for the efficient performance of duties and to discharge its functions under this Act.