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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(8) in Orissa Pani Panchayat Rules, 2003

(8)The Election Officer shall prepare a record of the proceedings of the meeting, sign it and attest with his initial every-correction made therein and permit the members present at the meeting to affix their signature to the said record.