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[Cites 0, Cited by 0] [Section 8(5)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(5)(c) in The Orissa (State) Council for Child Welfare Rules, 1996

(c)The Executive Council shall have the power to cancel the life membership of any person if the activities of such person shall be judged to be detrimental with the objects of the State Council.