Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Entire Act] State of Odisha - Section Section 43 in The Orissa Port Trust Act, 1962 43. Emergent expenditure. - The Chairman may, in cases requiring immediate action, on being so authorised by the Board and subject to the rules and regulations, if any, made in that behalf, incur expenditure from out of the fund for meeting such situations.
