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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(1) in The Orissa Local Fund Service Rules, 1975

(1)The State Government may, for regulating matters not specifically provided by these rules, issue such instructions and orders as they consider necessary not inconsistent with the provisions of these rules or any other rules made under the Act.