Section 3(3)(a) in The Orissa Offices of Village Police (Abolition) Act, 1964

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State of Odisha - Subsection

Section 3(3)(a) in The Orissa Offices of Village Police (Abolition) Act, 1964

(a)"appointed date" shall be read and construed-

(i)for purposes of Sub-section (1) and Sections 4, 6 and 11 as the first day of August, 1963; and

(ii)for purposes of Section 5 as the date on which rules are made in relation to matters covered by Sub-section (1) of the said section;