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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(2)(k) in The Orissa Water Supply and Sewerage Board Act, 1991

(k)to raise, borrow or secure money on such terms and conditions as may be authorised by the State Government from public institutions like the Life Insurance Corporation of India, HUDCO, National and International Financial Agencies, Banks,and from the State and Central Government for drinking water supply and sewerage schemes or any other schemes for improvement of sanitation;