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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2) in The Orissa Municipal Corporation (Division of City into Wards, Reservation of Seats, and Conduct of Election) Rules, 2003

(2)Any person may submit his objection or suggestion in writing, within the period specified in Sub-rule (1) either in person or by special messenger to the Government.