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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Odisha - Subsection

Section 43(2)(b) in Orissa Municipal Act, 1950

(b)by the State Government, in the case of a nominated Councillor, the Councillor shall cease to hold office with effect from the succeeding date of such acceptance :