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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1) in The Orissa Industrial Infrastructure Development Corporation Rules, 1981

(1)A non-official Director, who undertakes journey in connection with the affairs of the Corporation, at the instance of the Corporation shall be entitled to travelling and other allowances as admissible to the Managing Director.