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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2) in The Orissa Goshala Rules, 1985

(2)The Administrator or the Administrators so appointed shall, subject to the control of the Director and such instructions as the Director may from time to time issue, be competent to exercise and perform all or any of the powers, or, as the case may be, functions of the executive committee in the interest of the Federation.