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] [Entire Act] State of Odisha - Section Section 23 in The Orissa State Electricity (Supply) Rules, 1962 23. Application of money borrowed. - Except with the previous sanction of the Government, no money borrowed for a specific purpose shall be applied to any other purpose.
