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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(5) in The Orissa Home Guards Act, 1961

(5)The Commandant-General or the State Government may at any time call for an examination of the record of any order passed by the Commandant under sub-section (1) for the purpose of satisfying themselves as to the legality or propriety of such order and pass such order as he or they think fit.