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[Cites 0, Cited by 2] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(1) in Orissa Education Act, 1969

(1)Within the first week of June every year the managing committee or as the case may be, the governing body of every aided educational institution shall furnish to such officer as may be authorised by the State Government in that behalf a statement containing a list of all movable and immovable properties of the institution with such particulars as may be prescribed.