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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(a) in The Orissa Khadi and Village Industries Board Rules, 1956

(a)The Secretary of the Board may, on behalf of the Board, enter into any contract or agreement in pursuance of the Act in such manner and form as according to the law for the time being in force would bind him if the contract or agreement were entered into on his own behalf :