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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Odisha - Subsection

Section 80(2) in The Orissa Development Authorities Rules, 1983

(2)All such deposits and investments shall be made by the Finance Member on behalf of, and with the sanction of the Authority, and with the like sanction, the Finance Member may at any time withdraw any deposit so made, or dispose of any security and re-deposit or re-invest the money so withdrawn or the proceeds of the disposals of such security.