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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(6) in The Orissa Municipal Corporation Act, 2003

(6)If at an election under Sub-section (2) -
(a)no Mayor is elected, a fresh election shall be held within thirty days from the date of the first election; or
(b)no Deputy Mayor is elected, a fresh election shall be held within thirty days from the date of the first election.