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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(2) in The Orissa Advocates' Welfare Fund Act, 1987

(2)The Committee shall deposit all moneys and receipts forming part of the Fund in any Scheduled Bank or invest the same in loans in any corporation owned or controlled by the Central Government or in loans floated by the Central Government or the State Government.