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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(2) in The Orissa Local Fund Audit Act, 1948

(2)The Provincial Government may recover from the Local authority concerned such amount as may be decreed as costs in favour of the Local authority and any amount so recoverable shall be paid to the Provincial Government by such Local authority.