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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

State of Odisha - Subsection

Section 75(2)(b) in The Orissa Housing Board Act, 1968

(b)all liabilities enforceable against the Board shall be enforceable against the State Government to the extent of the properties, funds and dues vested in and realised by the State Government.