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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Odisha - Subsection

Section 96(2) in The Orissa Development Authorities Rules, 1983

(2)All debentures and counterfoils thereof shall bear the signature of the Vice-Chairman or any other officer authorised by the Authority in this behalf and such signature may be engraved, lithographed or impressed by any mechanical device.