Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Odisha - Subsection Section 21(3) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003 (3)Notice of the day and hour of such meeting shall be given to the Corporators at least seven clear days before the day of the meeting.
