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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Odisha - Subsection

Section 66(1) in Orissa Zilla Parishad Election Rules, 1994

(1)Not action taken by the Collector or officers duly authorised or appointed by him under these rules shall be called in question, discussed in any manner whatsoever, in the meeting of the Parishad.