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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(4)(a) in The Orissa Urban Police Act, 2003

(a)receive a certificate of appointment, in a form approved by the Government in this behalf, the acceptance of which shall be the conclusive evidence of his consent to the appointment;