Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 96] [Entire Act] State of Odisha - Subsection Section 96(1) in The Orissa Development Authorities Rules, 1983 (1)Whenever money is borrowed by the Authority on debenture, shall be in such form as the Authority may, from time to time determine.
