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[Cites 0, Cited by 0] [Section 360] [Entire Act]

State of Odisha - Subsection

Section 360(b) in Orissa Municipal Act, 1950

(b)the provision of building to be used as students hostels in connection with any school referred to in Section 358 or any other educational institution and the maintenance and management of such hotels and subject to the prescribed rules the Council shall be charged with and be responsible for the proper distribution of such funds.