Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(2) in The Orissa Water Supply and Sewerage Board Act, 1991

(2)The Board may advance any part of such borrowings to any local body for the performance of its duties and discharge of its functions relating to water-supply and sewerage services on such terms and conditions as the Board may determine.