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[Cites 0, Cited by 0] [Section 153(1)] [Section 153] [Entire Act]

State of Odisha - Subsection

Section 153(1)(a) in The Orissa Grama Panchayats Act, 1964

(a)repeals or amendments of any other enactment by the said Act shall continue to have force and effect as fully and effectively as if such repeals or amendments had been done by virtue of this Act;