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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(2) in The Western Orissa Development Council Act, 2000

(2)The notified order shall remain in force for such period, not exceeding six months, as the Government may specify therein and the Council shall be reconstituted in the manner provided in section 4 before the expiration of the period so specified.