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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2)(v) in The Orissa Consumer Welfare Fund Rules, 2007

(v)It must not run for profit to any individual or group of individuals but will be serving the general public without any discrimination of caste, creed, colour or religion.