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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(3) in The Orissa Water Supply and Sewerage Board Act, 1991

(3)The Board shall have power to call for any return, statement of accounts, report statistics or other information from any local body or other body or individual, which is required by the Board for the exercise of its powers and performance and discharge of its duties and functions under this Act, and such body or individual shall be bound to furnish such information.