Section 58C(3)(b) in The Orissa Municipal Delimitation of Wards, Reservation of Seats and Conduct of Election Rules, 1994

[Cites 0, Cited by 0] [Section 58C(3)] [Section 58C] [Entire Act]

(b)any rule shall be construed as a reference to the corresponding Rules 57-A to 57-K or as the case may be to Rule 58-A to 58-C.]

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