Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 188 in The Orissa Municipal Corporation Act, 2003

188. Debt Service Reservice Fund.

- The Corporation may set up a Debt Service Reserve Fund by providing special grants from its surplus revenue or through capitalization of proceeds from Corporation Bonds to service bond-holders in case of default in payment of principal and interest for a period not exceeding two years.