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State of Odisha - Section

Section 93 in The Orissa Development Authorities Rules, 1983

93. Purpose for which money can be borrowed.

- Subject to the provisions of Sub-section (5) of Section 77, the Authority may, from time to time, borrow any sum necessary for the purpose of-
(a)meeting expenditure debitable to the capital account; or
(b)re-paying any loan taken under the Act.