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[Cites 0, Cited by 0] [Section 177(1)] [Section 177] [Entire Act]

State of Odisha - Subsection

Section 177(1)(a) in The Orissa Municipal Corporation Act, 2003

(a)where any party to the dispute has obtained a final decision from a Court of competent jurisdiction declaring him to be entitled to such debenture, issue a debenture in favour of such party; or