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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Odisha - Subsection

Section 133(2) in The Orissa Municipal Corporation Act, 2003

(2)Where an officer of the Government is appointed as Corporation Ombudsman, he shall not be below the rank of Secretary to Government or, where an officer belonging to judicial service is appointed as Corporation Ombudsman he shall not be below the rank of District Judge.