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[Cites 0, Cited by 0] [Section 24A] [Entire Act]

State of Odisha - Subsection

Section 24A(b) in The Orissa Government Servants' Conduct Rules, 1959

(b)riot be under influence of any intoxicating drink or drugs during the course of his duty and shall also take due care that the performance of his duties at any time is not affected in any way by the influence of such drink or drug during the course of his duties at any time is not affected in any way by the influence of such drink or drug;