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[Cites 0, Cited by 0] [Section 33A(2)] [Section 33A] [Entire Act]

State of Odisha - Subsection

Section 33A(2)(ii) in The Orissa Zilla Parishad Act, 1991

(ii)while continuing as a member of the House of the People or of the Council of States or of the State Legislature, he shall be deemed to have ceased to hold the elected officers in the Parishad.