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State of Odisha - Section

Section 42 in The Orissa Port Trust Act, 1962

42. Application of the Fund.

(1)The moneys from time to time credited to the fund shall, subject to the provisions of Section 96, be applied by the Board in payment of all sums, charges and costs necessary for carrying out the provisions of this Act and of the rules, Regulations and bye-laws made thereunder.
(2)Such moneys shall likewise be applied in payment of all sums payable out of the fund under any law for the time being in force.