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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(3) in The Orissa Industrial Infrastructure Development Corporation Act, 1980

(3)The maximum amount which the Corporation may at any time have on loan under Sub-section (1) shall be fifty crores of rupees, unless the State Government with the approval of the State Legislative Assembly, fixes a higher maximum amount.