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State of Odisha - Section

Section 9 in The Orissa Ministers' Salaries and Allowances Act, 1952

9. Notification as evidence of appointment, etc.

- The date on which any person became or ceased to be a Minister, shall be published in the Gazette and any such notification shall be conclusive evidence of the fact that he became, or ceased to be, a Minister on that date for all the purposes of this Act.