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State of Odisha - Section

Section 51 in The Orissa Port Trust Act, 1962

51. Supplementary Estimates.

- The Chairman may, in the course of any year for which an estimate has been approved by Government cause one or more supplemental estimates for the residue of such year to be prepared and laid before the Board and to such estimates the provisions of Sections 48, 49 and 50 shall, so far as may be, apply.