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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(4) in The Orissa Khadi and Village Industries Board Rules, 1956

(4)Such cheques and all orders for making deposits or investments or for the withdrawal of the same or for the disposal in any other manner of the funds of the Board shall be signed by the Secretary or in his absence from headquarters by any other officer authorised by the Board in this behalf.