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[Cites 0, Cited by 0] [Section 151] [Entire Act]

State of Odisha - Subsection

Section 151(1) in The Orissa Municipal Corporation Act, 2003

(1)There shall be placed to the credit of the Corporation fund in the Commercial Project Accounts -
(a)receipts on accounts of the Commercial Projects of the Corporation;
(b)such sum as may be transferred in each year by the Corporation from the General Account; and
(c)the amount, if any, received from the Government under Sub-section (2).