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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(5) in The Orissa Municipal Corporation Act, 2003

(5)A Corporator elected to be a member of a Standing Committee shall hold office as such for the entire period of his term as a Corporator, unless he sooner resigns or ceases to be a Corporator.