Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 56] [Entire Act] State of Odisha - Subsection Section 56(3) in The Orissa Port Trust Act, 1962 (3)The amount of loan, rate of interest and the terms and conditions including the date of floatation, the time and method of the payment and the like shall also be subject to the prior approval of Government.
