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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(2) in The Orissa Water Supply and Sewerage Board Act, 1991

(2)The Board may charge fees for connection, disconnection, reconnection of any water supply or sewer or testing or supervision or for any other service rendered or work executed or supervised at such rates as may be provided by the bye-laws.