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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Odisha - Subsection

Section 37(3) in The Orissa Urban Police Act, 2003

(3)If the person, upon whose application such additional police are employed, makes at any time a written requisition to the Commissioner for withdrawal of the said police such person shall be relieved from the cost thereof at the expiration of such period not exceeding one week from the date of delivery of such requisition as the Commissioner shall determine.