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[Cites 0, Cited by 0] [Section 46B(3)] [Section 46B] [Entire Act]

State of Odisha - Subsection

Section 46B(3)(a) in The Orissa Panchayat Samiti Act, 1959

(a)in eases falling under Clauses (g) and (h) of the said Sub-section or where the resolution is defeated after being considered at the meeting so held, before the expiry of one year from the date of such meeting; or