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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Odisha - Subsection

Section 98(4) in The Orissa Development Authorities Rules, 1983

(4)Immediately after completion of a quarter of a financial year, an extract of the statement shall be submitted to the District Registrar who, on receipt of the same, shall compile it and submit within a month following the quarter to which the accounts relate, in quadruplicate to the State Government in the Housing and Urban Development Department and the Revenue Department, Inspector General of Registration, Orissa and the Accountant General, Orissa.