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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(1) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(1)The election of any member or members of a Standing Committee of a Corporation shall be held in the office of the Corporation at the 2nd meeting of the Corporation specially convened for the purpose as required under Sub-section (4) of Section 10.