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[Cites 0, Cited by 0] [Section 442] [Entire Act]

State of Odisha - Subsection

Section 442(4) in The Orissa Municipal Corporation Act, 2003

(4)If any case is not covered by Sub-section (3) the notice so given shall be deemed to have been renewed as on the date on which the period of three months mentioned in Sub-section (1) expires.