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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(b) in The Western Orissa Development Council Act, 2000

(b)all liabilities against the said Council shall be enforceable against the Government to the extent of properties, funds and dues vested in, and realised by the Government.