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

State of Odisha - Section

Section 61 in The Orissa Port Trust Act, 1962

61. Securities for loans.

- All loans may be raised on the security of-
(a)the property now vested, or which may hereafter become vested in the Board, other than any sums set apart by the Board as a sinking fund for the purpose of paying off any loan; and
(b)the taxes, tools, dues, rates, rents, ceases, fees and charges leviable under this Act.