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[Cites 0, Cited by 0] [Section 24A] [Entire Act]

State of Odisha - Subsection

Section 24A(1) in The Orissa Municipal Corporation Act, 2003

(1)Every Corporation shall maintain its records duly catalogued and indexed in such manner and in such form as may be prescribed for the purpose of facilitating access to information specified in sub-section (2).