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State of Odisha - Section

Section 18 in The Orissa General Clauses Act, 1937

18. Substitution of functionaries.

- ln any Orissa Act it shall be sufficient, for the purpose of indicating the application of a law to every person or a number of persons for the time being executing the functions of an office, to mention the official title of the officer at present executing the functions, or that of the officer by whom the functions are commonly executed.