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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(2)(b) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(b)If however, the election to any Committee is adjourned under Rule 26, the elections to the Standing Committee next in order shall be proceeded with.