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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Odisha - Subsection

Section 80(1) in The Orissa Development Authorities Rules, 1983

(1)Any surplus money to the credit of the Fund of the Authority may from time to time, be-
(a)deposited at interest in any scheduled bank or banks; or
(b)invested in any of the securities or debentures as may be considered appropriate by the Authority.