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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2)(c) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969

(c)the rights of the holders of such offices to receive any emoluments shall be deemed to have been terminated;