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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(a) in The Western Orissa Development Council Act, 2000

(a)all properties, funds and dues, which were vested in, and realisable by, the Western Orissa Development Council constituted under the Act so repealed, shall vest in and be realisable by, the Government; and