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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(4) in The Orissa Statistics and Economics Service Rules, 1979

(4)All the papers should be written legibly, in default of which a deduction to the extent of not more than five per cent as decided by the Board of Examiners shall be made at the time of assessment of papers.