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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(10) in Orissa News Media Accreditation Rules, 2006

(10)If an applicant or a media organization is found to have supplied false/fraudulent/forged information/documents, the representative/ media organization shall be debarred from accreditation upto a maximum of two years but not less than one year as decided by the Committee with the approval of Government.