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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(5) in The Orissa Circuit Houses and Inspection Bungalows Rules, 1985

(5)If less than fourteen days notice for reservation of accommodation is received from the entitled functionaries mentioned in Sub-rule (1), the competent authority shall reserve such accommodation as may otherwise be available.