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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(3) in Executive Instructions Issued by the Board of Revenue, Orissa under the Orissa Fertilisers Loans Rules, 1965

(3)The allotment to different districts made from time to time by the Board of Revenue and to the different Tahsils within the district by the Collectors should be intimated to the Registrar of Co-operative Societies, Orissa and the Director of Agriculture by the allotting authorities concerned.