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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(3) in Orissa Education Act, 1969

(3)Subject to the rules made in that behalf, the Fund shall be utilised for the following purposes, namely.-
(a)grants in favour of educational institutions for implementation of improvement schemes;
(b)grant of interest free loans to educational institutions; and
(c)such other purposes as may be prescribed.