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[Cites 0, Cited by 1] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(1) in The Orissa Port Trust Act, 1962

(1)The moneys from time to time credited to the fund shall, subject to the provisions of Section 96, be applied by the Board in payment of all sums, charges and costs necessary for carrying out the provisions of this Act and of the rules, Regulations and bye-laws made thereunder.