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[Cites 0, Cited by 0] [Section 201(2)] [Section 201] [Entire Act]

State of Odisha - Subsection

Section 201(2)(b) in The Orissa Municipal Corporation Act, 2003

(b)the purposes of public health, medical treatment, cultural functions or sports, ensured or organized by a Government institution or Government aided institution or the Corporation or an institution aided by the Corporation or any other public institution, registered under Societies Registration Act, 1860.