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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(2) in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997

(2)All contracts and assurances to properly shall be expressed to be made by the Board of Trustees and shall be executed on their behalf by the Chairman of the Board of Trustees.