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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(5)(i) in The Orissa Panchayat Samiti Act, 1959

(i)to exercise control and supervision, the nature and extent of which shall be such as may be prescribed, over institutions and functionaries of various social sectors in relation to the programmes and measures, as the Government may, by Notification, specify; and