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State of Odisha - Section

Section 95 in The Orissa Development Authorities Rules, 1983

95. Restriction on diversion of borrowed money for other purposes.

- When any sum of money has been borrowed either by way of loan or debenture for the purpose of meeting any particular expenditure or re-payment of a particular loan, such sum or any part thereof shall not be applied to any other purpose without the previous sanction of the State Government.