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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Odisha - Subsection

Section 64(1) in The Orissa Housing Board Act, 1968

(1)The Board may make bye-laws, not inconsistent with this Act, and the rules and regulations, which may be necessary or expedient for the purpose of carrying out its duties and functions under this Act.