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[Cites 0, Cited by 0] [Section 147] [Entire Act]

State of Odisha - Subsection

Section 147(1) in The Orissa Municipal Corporation Act, 2003

(1)There shall be a fund called, the Corporation Fund, to be held by the Corporation in trust for the purpose of this Act and all money realised or realisable under this Act and all moneys otherwise received by the Corporation shall be credited thereto.