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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(2) in The Orissa State Electricity (Supply) Rules, 1962

(2)Bonds issued by the Board shall be called "Orissa State Electricity Bonds" or "Orissa State Electricity Board Mortgage Bonds", "Orissa State Electricity Board Mortgage Debentures", as the case may be.