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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1) in The Orissa Goshala Act, 1961

(1)There shall be formed to be called the Goshalas Fund and there shall be placed to the credit thereof-
(a)all sums received by the Registrar as fees under Section 10 and donations and grants for the management and control of Goshalas; and
(b)all sums received or recovered as fines under the provisions of this Act.