Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 189 in The Orissa Municipal Corporation Act, 2003

189. Limit to encumbrances through future debt.

- If and when required, the Corporation may, for the purpose of issuing Corporation Bonds, limit this future debt encumbrances by adoption of suitable debt service coverage ratio as a minimum ratio in relation to its future cash flow projections.