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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(2) in The Orissa Khadi and Village Industries Board Regulations, 1960

(2)An employee of the Board who is detained in custody, whether on a criminal charge or otherwise, for a period exceeding forty-eight hours, shall be deemed to have been suspended with effect from the date of detention, by an order of the appointing authority and shall remain under suspension until further orders.