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

State of Odisha - Subsection

Section 4(3) in The Charitable Endowments (Orissa) Rules, 1956

(3)There shall be published, with the draft or abstract, a notice specifying a date on of after which the proposed order, scheme or modification will be taken into consideration by the State Government.