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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Odisha - Subsection

Section 122(a) in The Orissa Municipal Corporation Act, 2003

(a)perform such duty as provided under this Act or the rules made thereunder and perform such other duties with regard to the audit of the accounts of the Corporation fund as would be required by the Corporation or the Standing Committee.