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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Odisha - Subsection

Section 50(2) in The Orissa Port Trust Act, 1962

(2)Government may, after a consideration of the said estimates along with the information and the views as may have been received in pursuance of Sub-section (1), approve the same subject to such alterations or modifications, if any, as they may decide.