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State of Odisha - Section

Section 504 in The Orissa Municipal Corporation Act, 2003

504. Final services for the poor.

(1)The Corporation shall identify Organizations with expertise in group based savings and credit to promote financial-service initiatives in slums and shall create an apex body of saving and credit groups at city level.
(2)The Corporation shall support interventions designed to address livelihood needs of the urban poor which will include -
(i)the provision of vocational training facilities;
(ii)implementation of savings and credit schemes or self-employment;
(iii)addressing constraints in the labour market;
(iv)providing improved access to raw materials and marketing support; and
(v)legal rights and redressal systems.