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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2) in The Orissa Municipal Corporation Act, 2003

(2)Any reference made to the Chairman of the Standing Committee by or under this Act shall be construed as reference to the Chairman of the particular Standing Committee to which the power or duty in connection with the reference is made and assigned by or under this Act.