Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 83] [Entire Act] State of Odisha - Subsection Section 83(3) in The Orissa Development Authorities Rules, 1983 (3)Separate account shall be maintained in respect of each development scheme and each town planning scheme in such form and manner as the Authority may determine.
