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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(7) in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department

(7)The functions of the Advocate-General as mentioned above may be discharged by him or he may cause it to be done under his guidance through the other Law Officers such as Government Advocate and the Standing Counsels.