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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(1) in The Orissa Water Supply and Sewerage Board Act, 1991

(1)The Board shall also have another fund to be called "the Loan Fund", which shall also be deemed to be a local fund and to which shall be credited all moneys received by or on behalf of the Board by way of loans from financial institutions like HUDCO., L.I.C., National and International funding agencies including World Bank.