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[Cites 0, Cited by 1] [Section 17(1)] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(1)(d) in Orissa Municipal Act, 1950

(d)subject to the proviso to Clause (viii) of Sub-section (1) of Section 16 acquire any, interest in any subsisting contract, either directly or indirectly made with or work being done for, the Municipality except as share-holder in a registered joint-stock company or a co-operative society, constituted under the laws for the time being in force; or