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State of Odisha - Section

Section 32 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

32. Publication of result.

- Before the conclusion of the meeting, the President of the meeting shall announce the names of duly elected candidates and publish on the notice board of the office of the Corporation concerned a notification, signed by him, stating the names of the persons elected as members of the Standing Committee or Committees concerned.