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State of Odisha - Section

Section 103 in The Orissa Municipal Corporation Act, 2003

103. Prosecution regarding certain election offences.

- No Court shall take cognizance of any offence punishable under Section 95 or under Section 100 or under clause (a) of Sub-section (2) of Section 102 except on complaint in writing made by order of, or under authority of, the Election Commission.