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[Cites 0, Cited by 0] [Section 370] [Entire Act]

State of Odisha - Subsection

Section 370(2) in Orissa Municipal Act, 1950

(2)Subject to such rules, as may be prescribed, the District Inspector of Schools may, by an order in writing, grant such application either with or without conditions or refuse or defer the grant of recognition and may in like manner cancel or suspend any order granting recognition.