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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(5) in Orissa Education Act, 1969

(5)The managing or the governing body may, if it is aggrieved by the order of supper-session made under this sectiion, prefer all appeal to the State Government within thirty days from the date of the order.[* * *] [Deleted by the Orissa Education (Second Amendment) Act, 1978 (Or. Act 31 of 1978) s. 4(d).]