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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Odisha - Subsection

Section 77(4) in The Orissa Development Authorities Act, 1982

(4)The State Government may make such grants, advances and loans to the Authority as the State Government may deem necessary for the performance of the functions, of the Authority under this Act, and all grants, loans and advances made shall be on such terms and conditions as the State Government may determine.