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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(2) in The Orissa Government Servants' Conduct Rules, 1959

(2)[ The controlling authority while according sanction for acquisition or disposal of property shall also send a copy of such sanction to Government through their Heads of Departments] [Added vide Notification No. 6301/Gen./3.5.1973.].