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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Odisha - Subsection

Section 121(3) in The Orissa Grama Panchayats Act, 1964

(3)No action under Sub-section (1) or (2) shall be taken unless reasonable opportunity has been given to the person concerned to show cause why such action should not be taken against him.Chapter-XII Establishment and conduct of business