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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(viii) in Orissa News Media Accreditation Rules, 2006

(viii)If any accredited representative is found to have given false information about himself/herself or about his/her organization and if the Committee after giving a reasonable opportunity to the representative concerned to defend himself/herself is satisfied that the charges are true, the accreditation maybe withdrawn with the approval of Government for a period not exceeding two years and not less than one year.