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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Odisha - Subsection

Section 73(1) in The Orissa Development Authorities Rules, 1983

(1)The Vice-Chairman shall, at a special meeting to be held in the month of December in each year, lay before the Authority, an estimate of income and expenditure and programme of work of the Authority for the next ensuring financial year.