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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Odisha - Subsection

Section 92(1) in The Orissa Development Authorities Rules, 1983

(1)The Authority shall submit to the State Government by the 1st November of each year and 1st May of the following year a Progress Report based on its activities and accounts of the first six months and the subsequent six months of the financial year, respectively.