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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(a) in The Orissa Urban Police Act, 2003

(a)that the Commissioner or the Government, as the case may be, had not followed the procedure laid down in Sub-section (1), Sub-section (2), or Sub-section (4) of Section 49 or Section 50, as the case may be; or