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 79A] [Entire Act] State of Odisha - Subsection Section 79A(2) in The Orissa Development Authorities Rules, 1983 (2)Any person required to pay money to the Authority may, instead of making payment to the Authority directly, deposit the same to the credit of the said Fund.
