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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Odisha - Subsection

Section 78(1) in The Orissa Development Authorities Rules, 1983

(1)The Authority may, at any time during the year for which any estimate or programme of work has been approved, cause a supplementary estimate and modified programme of work to be prepared and laid before it at a special meeting.