Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Odisha - Subsection Section 14(11) in The Orissa Municipal Corporation Act, 2003 (11)The ex officio or nominated Corporators shall not be entitled to participate in the meeting convened for the election of the Mayor or Deputy Mayor.
