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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(3) in The Orissa Urban Police Act, 2003

(3)Any person objecting to the appointment of any person as such Special Police Officer may send his reasons for such objection to the Commissioner within fifteen days of such appointment and the Commissioner may accept such objection and cancel the appointment of such officer or, after giving to the objector an opportunity to be heard, reject the objection.