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[Cites 0, Cited by 0] [Section 129(4)] [Section 129] [Entire Act]

State of Odisha - Subsection

Section 129(4)(b) in The Orissa Municipal Corporation Act, 2003

(b)where an authority empowered to dismiss or remove a person or to reduce him in rank is satisfied that for some reason, to be recorded by that authority in writing, it is not reasonably practicable to give to that person an opportunity of showing cause; or that in the interests of the security of the state, it is not expedient to give to that person such an opportunity.