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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3) in The Orissa (State) Council for Child Welfare Rules, 1996

(3)Organisations which contribute Rs.5.00 lakhs or more to the State Council for patronage of Child Welfare shall be corporate members and shall be represented in the General Council by the Chairman or the Managing Director of that Organisation.