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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(3) in The Orissa (State) Council for Child Welfare Rules, 1996

(3)In the exigencies of circumstances, the Chairperson may take such actions as may be required for the furtherance of the objects of the State Council and place the matter before the Executive Council in its next meeting for rectification.