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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in The Orissa Industries (Facilitation) Act, 2004

(2)The said Authority shall examine and consider proposals for Industrial and other projects to be set up in the State where the amount of investment is rupees three crores or more but less than rupees fifty crores or such amount as may be fixed by Government, from time to time.