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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(1)(II) in The Orissa (State) Council for Child Welfare Rules, 1996

(II)The Executive Council shall be competent to revise the amounts specified in clause (q) and (r) supra, from time to time.