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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(1) in The Orissa Government Rules of Business

(1)All cases referred to in the Second Schedule shall be brought before the Cabinet by the direction of-
(i)the Chief Minister, or
(ii)the Minister in-charge or the Minister of State in-charge of the case with the consent of the Chief Minister.