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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1) in The Orissa (State) Council for Child Welfare Rules, 1996

(1)The Utkal Balashrams Central Committee shall be merged with the Orissa State Council for Child Welfare and accordingly, the Utkal Balashrams Central Committee shall be deemed to have been renamed as the Orissa State Council for Child Welfare, for all purposes, both legal and functional.