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

State of Odisha - Subsection

Section 4(1) in The Charitable Endowments (Orissa) Rules, 1956

(1)Unless the State Government is of opinion that a proposed vesting order of proposed scheme or modification of a scheme may be made or settled without previous publication, it shall publish a draft of the proposed order, scheme of modification or a sufficient abstract thereof, for the information of persons likely to be affected thereby.