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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(4) in Orissa Municipal Act, 1950

(4)[ Nothing in this section shall debar the Election Commission to adopt, or provide, for, any other mode for preparation of electoral rolls for the purpose of elections to Municipalities.] [Inserted vide Orissa Act No. 19 of 1995 w.e.f. 19.10.1995.]