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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(37) in The Orissa General Clauses Act, 1937

(37)'Regulation'. "Regulation" shall mean a Regulation made by the Governor under paragraph 5 of the Fifth Schedule to the Constitution and shall include a Regulation made under the Government of India Act, 1935, or a Regulation made by the President under Article 243 of the Constitution;