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[Cites 0, Cited by 0] [Section 79(3)] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(3)(b) in The Orissa Development Authorities Rules, 1983

(b)payments due under a decree or order of a Court passed against the Authority, or under an award of the Board of Appeal constituted under Section 38 or Tribunal constituted under Section 87;