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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(3) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(3)The Secretary of the Corporation shall forward to the State Government, as soon as may be after the expiry of the period referred to in Sub-rule (1), a copy of the proceedings of the meeting of the Corporation and a Committee of the Corporation.