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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(4) in The Orissa Municipal Corporation Act, 2003

(4)The Commissioner shall not be bound to answer a question if, in his opinion, it can not be answered without detriment to the interests of the Corporation or if it asks for information which has been communicated to him in Confidence.