Section 3(1)(d) in The Orissa Offices of Village Police (Abolition) Act, 1964

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State of Odisha - Subsection

Section 3(1)(d) in The Orissa Offices of Village Police (Abolition) Act, 1964

(d)all rights, privileges and obligations of any person holding the office of a village police in respect of the exercise, performance or discharge of all powers, functions and duties of any kind whatsoever attached to such office or in relation thereto shall stand extinguished; and

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State of Odisha - Subsection

Section 3(1)(d) in The Orissa Offices of Village Police (Abolition) Act, 1964