Section 17(2)(iii) in The Orissa Port Trust Act, 1962

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State of Odisha - Subsection

Section 17(2)(iii) in The Orissa Port Trust Act, 1962

(iii)subject to the regulations made under Sections 20 and 95 and to the Schedule for the time being in force prepared and sanctioned under Section 18, to dispose of all matters relating to the service of the officers and servants of the Board, and their pay, privileges and allowances :

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State of Odisha - Subsection

Section 17(2)(iii) in The Orissa Port Trust Act, 1962