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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(3) in The Orissa Development Authorities Rules, 1983

(3)The common seal of the Authority shall remain under the custody of such officer or employees of the Authority as the Vice-Chairman may by written order direct, and shall not be affixed on any contract or other instrument except in the presence of another officer of the Authority, who shall sign the contract or instrument in token that the same was sealed in his presence.