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[Cites 0, Cited by 0] [Section 137(2)] [Section 137] [Entire Act]

State of Odisha - Subsection

Section 137(2)(c) in The Orissa Municipal Corporation Act, 2003

(c)allow for the allotment from General Account-Revenue of the Corporation such sum not exceeding ten percent of the total amount at credit on the said account as is considered necessary for such expenditure which is of a capital nature.