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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(3) in The Orissa Zilla Parishad Act, 1991

(3)The supersessions of a Parishad shall, if no other date and time are fixed in the said notification, take effect from the date of publication thereof and, thereupon, all the members of the Parishad including President and Vice-President shall forthwith be deemed to have vacated their offices.