Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 41 in The Orissa Port Trust Act, 1962 41. Fund to be kept in State Bank. - All moneys payable to the credit of the aforesaid accounts shall be received by the Board and shall be forthwith paid into the State Bank of India to the credit respectively of the said accounts.
