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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Odisha - Subsection

Section 101(1) in The Orissa Development Authorities Rules, 1983

(1)Save as otherwise expressly provided in these rules for the purposes of proper maintenance of accounts and management of finances of the Authority, there shall be such registers including its forms as may be specified by the Authority maintained from time to time by such officer or employees as the Vice-Chairman may direct.