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[Cites 0, Cited by 0] [Section 380(2)] [Section 380] [Entire Act]

State of Odisha - Subsection

Section 380(2)(b) in The Orissa Municipal Corporation Act, 2003

(b)until the objections to the said proposal, if any, made in writing at any time before the day of the said meeting, have been received and considered by the Corporation.