Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Odisha - Subsection

Section 75(3) in The Orissa Development Authorities Rules, 1983

(3)If any estimate or programme of work is returned under Sub-rule (1) to the Authority, it shall forthwith proceed to amend them and shall resubmit the amended estimate and programme of work to the State Government for approval.