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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Odisha - Subsection

Section 77(iii) in The Orissa State Financial Corporation General Regulations, 2003

(iii)Depending upon the conditions prevalent in the money market and instructions and guidelines the Board may decide from time to time the manner and terms of issue and repayment of Bonds and Debentures by the Corporation, with or without the guarantee of the State Government.