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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(3) in The Orissa Government Servants' Conduct Rules, 1959

(3)If any question arises whether a security or investment is of the nature referred to in Sub-rule (1) or Sub-rule (2) the matter shall be referred to the Government or any officer authorised by it in this behalf and the decision of the Government thereon shall be final.