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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Odisha - Subsection

Section 65(1) in The Orissa Port Trust Act, 1962

(1)The accumulations in the sinking fund shall, subject to the prior approval of the Government, be invested in the promissory notes and other securities of the Central or the State Government or otherwise and shall be held in trust for the purpose of this Act by two trustees one being the Board and the other a person appointed by Government.