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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(2) in The Orissa Homoeopathic Act, 1956

(2)All questions of pay, allowances, promotions, leave and provident fund relating to the officers and employees other than the Secretary to the Board shall be governed by rules generally applicable to the employees of the State Government of a similar status.