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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Odisha - Subsection

Section 63(1) in The Orissa Port Trust Act, 1962

(1)The Board may apply any sum not being less than ten thousand rupees which can be so applied without prejudicing the security of the other debenture-holders of the Board, in repaying to the Government any sum which may remain due to them in respect of the principal of any loan before the time fixed for the repayment of the same.