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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Odisha - Subsection

Section 34(3) in The Orissa Bhoodan and Gramdan Rules, 1972

(3)The recurring and non-recurring amounts when drawn shall be placed in a savings bank account in the State Bank of India, Bhubaneswar in the name of the Secretary of the Samiti and money thereafter shall be drawn from the said account by the Administrative Officer according to the requirement after obtaining the orders of the Secretary of the Samiti.] [Substituted vide Orissa Gazette Extraordinary No. 1093/28. 6. 1975.]