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[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

State of Odisha - Subsection

Section 118(1)(b) in The Orissa Municipal Corporation Act, 2003

(b)in the case of an officer or authority, it shall be deemed that he is guilty of misconduct and the competent authority shall initiate action under the relevant disciplinary rules,