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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(2)No meeting shall be held unless, notice of the day, hour of the meeting and of the business to be transacted there at has been given to the members before six clear days of such meeting.