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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(2) in The Orissa Homoeopathic Act, 1956

(2)The salary, allowances, pension and provident fund to the extent required by the rules for the time being in force shall be paid out of the Consolidated Fund of the State in case the Secretary is a Government servant.