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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Odisha - Subsection

Section 38(7) in The Orissa Development Authorities Act, 1982

(7)If the President or any member is removed or lies, or refuses or neglects to act or becomes incapable of acting, the State Government shall appoint forthwith another person in his place.