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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(2) in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003

(2)If a member changes his/her address, he/she shall notify his/her new address to the Member-Secretary who shall thereupon enter his/her new address, in the official records but if he/she fails to notify his/her new address, the address in the official records shall for all purposes be deemed to be member's correct address.