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[Cites 0, Cited by 0] [Section 446(1)] [Section 446] [Entire Act]

State of Odisha - Subsection

Section 446(1)(f) in Orissa Municipal Rules, 1953

(f)Scheduled Banks with the prior sanction of Government Investments shall ordinarily be in item (a) above except when there are special reasons for considering that it would be most advantageous to invest in one of the other items. An investment of the kind referred to in item (d) above shall be made only with the previous sanction of the State Government.