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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(5) in Orissa News Media Accreditation Rules, 2006

(5)When an accredited journalist ceases to represent the media organization on whose behalf he/she is accredited, the fact shall be brought to the notice of the Director in writing within fifteen days by both the journalist concerned and he editor concerned (in case of newspaper) and General Manager (in case of Agency) and in such case the accreditation card s all be returned to the Director.