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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Odisha - Subsection

Section 98(5) in The Orissa Development Authorities Rules, 1983

(5)On receiving intimation regarding the amount due to each Authority, the Inspector General of registration shall send intimation to the Accountant General with a copy to the State Government in the Housing and Urban Development Department and the Revenue Department, as to the amount payable to each Authority, after making deductions, towards incidental expenses as provided in Sub-rule (8).