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[Cites 0, Cited by 0] [Section 88(4)] [Section 88] [Entire Act]

State of Odisha - Subsection

Section 88(4)(c) in The Orissa Municipal Corporation Act, 2003

(c)shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 for the verification of pleadings.