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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Odisha - Subsection

Section 3A(b) in The Administration of Orissa States Orders, 1948

(b)The Provincial Government may appoint such officers as they think fit to be District Magistrates, Additional District Magistrates and Sub-divisional Magistrates of the districts and sub-divisions respectively: