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[Cites 0, Cited by 0] [Section 162(1)] [Section 162] [Entire Act]

State of Odisha - Subsection

Section 162(1)(a) in The Orissa Municipal Corporation Act, 2003

(a)report to the Standing Committee on Taxation, Finance and Accounts, any material impropriety or irregularity which he may at any time observe in the expenditure or in the recovery of money due to the Corporation in the Corporation Accounts; and