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[Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act]

State of Odisha - Subsection

Section 165(2)(b) in The Orissa Municipal Corporation Act, 2003

(b)no portion of any loan raised for any of the purposes referred to in that Sub-section shall be applied to the payment of salaries or allowances to any officer or other employee of the Corporation, other than those who are exclusively employed for the purpose for which the loan has been raised.