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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(1) in The Orissa (State) Council for Child Welfare Rules, 1996

(1)Amendments to these rules may be made by the Executive Council by a resolution supported by not less than three-fourths of the total number of members of the said Council and the amendments so made shall be placed for the perusal of the General Council.