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[Cites 0, Cited by 0] [Section 79A] [Entire Act]

State of Odisha - Subsection

Section 79A(1) in The Orissa Development Authorities Rules, 1983

(1)All or any money received by the Authority shall be deposited in any scheduled bank or banks as may be approved by it in this behalf, to be credited to an account which shall be styled as "Fund of the............. (Name of the town/area) Development Authority".