Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of Odisha - Subsection

Section 151(3) in The Orissa Municipal Corporation Act, 2003

(3)The moneys credited to the Corporation Fund in the Commercial Projects Account shall, subject to the regulations made in this behalf, be applied for the purpose of
(a)meeting the development and maintenance cost of Commercial Projects, and
(b)undertaking new Commercial Projects.