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[Cites 0, Cited by 0] [Section 186] [Entire Act]

State of Odisha - Subsection

Section 186(1) in The Orissa Municipal Corporation Act, 2003

(1)A Corporation shall, if and when required for the purpose of raising funds through a Corporation Bond, arrange to have a credit rating of the Corporation Bonds by a Credit Rating Agency, duly approved by the Central Government or the Government, as the case may be, in this regard.