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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(1)(b) in The Orissa State Electricity (Supply) Rules, 1962

(b)in order to replace the money which during the previous twelve months has been temporarily applied from other funds of the Board in repaying money previously borrowed in accordance with these rules and which at the time of such repayment it was intended to replace by borrowed money.