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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in Orissa State Youth Welfare Board Rules, 1996

(2)Organisations which contribute Rupees five lakhs or more to the State Board for patronage of Youth Welfare shall be corporate members, to be represented in the general Council by the Chairman or the Managing Director of the Organisation concerned.