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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(3) in The Orissa Panchayat Samiti Election Rules, 1991

(3)Copies of the notification published under Sub-rule (2) shall also be communicated to the Revenue Divisional Commissioner and the Sub-Collector within whose jurisdiction the Samiti is situated.Part-VII Miscellaneous