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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Odisha - Subsection

Section 150(3) in The Orissa Municipal Corporation Act, 2003

(3)The money credited to Corporation Fund in Bustee Services Account shall, subject to the regulations made in this behalf, be applied for the purpose of maintaining and providing civic services of Bustees.Explanation. - 'Civic services' for the purpose of this Sub-section shall mean all services referred to in this Act.