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State of Odisha - Section

Section 21 in The Orissa Goshala Rules, 1985

21. Funds and properties of the Federation.

(1)The funds of the Federation shall be kept in Scheduled Bank and shall be operated by the Registrar according to the direction of the executive committee.
(2)The property of the Federation shall include all subscription, grants and aid, donations, fees and free gifts, etc. received and all movable and immovable assets acquired.