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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(5) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(5)Corporator who desires to move a motion shall give notice along with a copy of the motion in writing to the Mayor ten days before the day fixed for the next meeting.