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] [Section 73] [Entire Act] State of Odisha - Subsection Section 73(2) in The Orissa Development Authorities Rules, 1983 (2)Every such estimate shall make provision for the due fulfilment of all the liabilities of the Authority and for the efficient administration of the Act.
