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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2) in The Orissa Municipal Corporation Rules, 2004

(2)The Commissioner or any other officer duly authorised by him shall be responsible for the correct and up-to-date maintenance of the service book and shall record and annual certificate of verification in the Service Book relating to the office establishment at the end of every year.