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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Odisha - Subsection

Section 82(2) in The Orissa Development Authorities Rules, 1983

(2)Before the Finance Member or the officer authorised for the purpose signs a cheque on behalf of the Authority he shall satisfy himself that the sums for which such cheque is issued is either required for the purpose of work specifically sanctioned by the Authority or is an item of payment specified in Sub-rule (3) of Rule 79.