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[Cites 0, Cited by 0] [Section 122(1)] [Section 122] [Entire Act]

State of Odisha - Subsection

Section 122(1)(b) in The Orissa Grama Panchayats Act, 1964

(b)remain in custody of all such records and documents, cash and valuable securities belonging to or vested in or under the direction, management or control of the Grama Sasan as may be prescribed ; and