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[Cites 0, Cited by 0] [Section 636(1)] [Section 636] [Entire Act]

State of Odisha - Subsection

Section 636(1)(a) in The Orissa Municipal Corporation Act, 2003

(a)having a share in any registered company, joint stock company or a Co-operative Society, constituted under the laws for the time being in force which shall contact with or be employed by or on behalf of the Corporation; or