Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 88] [Entire Act] State of Odisha - Subsection Section 88(1) in The Orissa Development Authorities Rules, 1983 (1)Notwithstanding anything contained in Rule 87, the Authority may advance any sum standing at the credit of the revenue account for the purpose of meeting capital expenditure.
