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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(1) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(1)All minutes of the proceedings of each Standing Committee shall be entered in a book and shall be signed by the Chairman or Presiding Member after each meeting. The minutes shall be written by the Secretary of the Corporation.