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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(3)(g) in Orissa Universities Act, 1989

(g)any matter necessary, ancillary or incidental to such alteration, establishment or change In name for which this Act mid the Statutes make no provision or make insufficient provision and provisions in that behalf are necessary in the opinion of the State Government.