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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(1) in The Orissa Water Supply and Sewerage Board Act, 1991

(1)The Board shall, subject to the provisions of this Act, have power to do anything which may be necessary or expedient for performing its duties and discharging its functions under this Act.