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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Odisha - Subsection

Section 72(1)(b) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(b)does not bear the official stamp prescribed in rule 43; or