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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(2)The notice shall-further specify that the Village Officer shall comply with the order within thirty days from the date of its service in the manner specified in Rule 7.