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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Odisha - Subsection

Section 49(8) in The Orissa Urban Police Act, 2003

(8)The Commissioner in this section shall include an officer, not below the rank of Additional Commissioner, authorised by the Commissioner for this purpose and the orders passed by him shall be deemed to have been passed by the Commissioner.