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State of Odisha - Section

Section 25 in The Orissa Special Courts Act, 2006

25. Notifications under Section 3 and declaration under Section 5 are to be laid.

- Every notification made under Sub-section (1) of Section 3 and every declaration made under Sub-section (1) of Section 5 shall be laid, as soon as may be, after they are made, before the State Legislature.