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[Cites 0, Cited by 0] [Section 598] [Entire Act]

State of Odisha - Subsection

Section 598(11) in Orissa Municipal Rules, 1953

(11)All copies must be examined and initialled by Head Clerk of Council and shall before issue be "certified to be correct copies" the necessary endorsement being signed in full by the Executive Officer. These shall also bear the seal of the Council.Copyists shall in no case be allowed to compare for themselves or each other.