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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Odisha - Subsection

Section 67(3) in The Orissa Water Supply and Sewerage Board Act, 1991

(3)Until regulations are made by the Board under Sub-section (1) the State Government may make Regulations and any Regulations so made may with the previous approval of the State Government, be altered or rescinded by the Board in exercise of its power under Sub-section (1).